POHUMAL T. MARDANI Vs. TUSHAR KANTI PAUL CHOUDHURY

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree passed by the Assistant District Judge No. 2, Gauhati in Title Appeal No. 1 (H) of 1972. The appeal is by the defendant, who lost in both the courts below, and arises out of a suit for eviction from house.

(2.) THE material facts are as follows:

(3.) AFTER trial, both the courts below have concurrently held that the plaintiff bona fide needed the premises for his use and occupation and decreed the suit.