LAXMI DEVI MAHATO Vs. MEGHU RAI @ ROY

JUDGEMENT

(1.) HEARD Mr. PK Deka, the learned counsel appearing for the petitioners, whose predecessor Late Rajendra Mahato filed the T.S. No.30/1992 for ejectment of the defendant. Also heard Mr. SP Roy, the learned counsel appearing for the respondent/defendant.

(2.) CLAIMING to be the owner of a Goru Khatal (cow shed) and describing the defendant to be a tenant for the cow shed at a monthly rate Rs.200/ - P.M., the plaintiff sought ejectment on the ground that the defendant defaulted in paying rent since 1.8.1989. The plaintiff's bona fide requirement was also pleaded for eviction.

(3.) IN the additional W.S., the defendant denied the existence of landlordtenant relationship between the parties and further claimed that the plaintiff is not the owner of the cow shed and that it was constructed by the defendant himself. Therefore the obligation to pay rent to the plaintiff was denied by the defendant.