BHAGWAN LAL BURNWAL Vs. DEB KUMAR BANERJEE

JUDGEMENT

(1.) Defendant is the appellant. The respondents filed the suit for eviction of the appellant from a building on the ground of default in paying the rent from April 1973. Prayer was also made for decree for arrear of rent. The suit was decreed by the trial Court. On appeal filed by the appellant the same was affirmed by the lower appellate Court.

(2.) At the time of admission of this appeal, the following substantial question of law was formulated :

(3.) The default alleged was non-payment of rent from March, 1978 to May, 1978. Prayer was also made for eviction on the ground of personal necessity. The trial Court negatived the second ground.