(1.) EVICTION suit being Title (Ejectment) Suit No. 48 (T) 1989, based on landlord-tenant relationship, filed by the opposite party landlord, against the petitioner tenant herein, on the ground available under Section 5 (1) (c) (e) of the Meghalaya Urban Areas Rent Control Act, 1972 (hereinafter referred to as Act 1972) was dismissed vide Judgment and decree dated 24. 7. 2002 by the learned Assistant to Deputy Commissioner, Shillong and set aside on appeal by the learned Additional Deputy Commissioner, Shillong vide its Judgment and decree dated 26. 3. 2003 passed in Regular First Appeal (TCA) No. 1 (T) 2002 and hence this revision petition under Section 115 of the Code of Civil Procedure (CPC in short) read with Section 151 of the CPC and Article 227 of the Constitution of India.
(2.) THE landlord filed the suit under Section 5 (1) (c) (e) of the Act 1972 seeking a decree for eviction from the tenanted premises on the ground of bonafide requirement and for default in making the rent lawfully due within the time stipulated under the aforesaid Section. The defendant filed the written statement denying the bonafide requirement of the landlord and default as averred in the plaint and prayed for dismissal of the suit.
(3.) THE learned Court below has framed as many as eight (8) issues on the pleadings of the parties which are quoted hereunder-
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