BLAUDEO PRASAD SAH Vs. HARI PRASAD SAH

JUDGEMENT

(1.) This is an appeal by the defendant against the judgment of reversal.

(2.) The respondent instituted Title Suit No. 52 of 1972 on the 5th September, 1972 against the defendant-appellant for a decree for eviction in respect of the premises described therein on the ground of there being arrears of rent as also on the ground of personal necessity. A decree for Rs. 600/- by way of arrears of rent for the months from March 1972 to August, 1972 was also prayed for with the allegation that the monthly rental payable by the defendant to the plaintiff in respect of the demised premises was Rs. 100/ per month.

(3.) The defendant contested the claim of the plaintiff. The parties adduced evidence, both oral and documentary.