SUCHIT SINGH Vs. HIRA LAL RAI

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the respondents.

(2.) This second appeal has been filed on behalf of defendant-appellant-appellant challenging the judgments and decree of both the learned courts below.

(3.) The matter arises out of Title Suit No. 142 of 1979, which was filed by plaintiffs-respondents-respondents for eviction of the defendant from the suit premises on the ground of default in payment of rent by the defendant as well as bona fide personal requirement of the plaintiffs. The said suit was decreed on contest by the learned Munsif-I, Buxar vide his judgment and decree dated 10.5.1982.