HARI SHAH Vs. JAGABANDHU PAUL

JUDGEMENT

(1.) HEARD Mr. S. Ali, learned counsel for the petitioners and Mr. N. Chakraborty, learned counsel for the respondents.

(2.) THIS revision is directed against the judgment and decree dated 18.8.1998 passed by the District Judge, Kamrup, Guwahati in Title Appeal No. 24/94 dismissing the appeal and upholding the judgment and decree dated 28.4.1994 passed in Title Suit No. 20/87 (T.S. 22/83) by the Civil Judge (Senior Divn) No. 2, Guwahati.

(3.) THE case of the plaintiffs is that they are the legal heirs of Lal Mohan Paul and the suit premises belonged to them. It was rented out to the defendant No. 1 at a monthly rent of Rs. 595 on execution of a tenancy agreement on 1.10.1978. The tenant paid rent regularly till November, 1979 and from December, 1979 the defendant failed to pay rent and as such ho is a defaulter. The plaintiff also required the suit promises on the ground of bonafide requirement.