SATYA NARAYAN LAL Vs. SARASWATI DEVI

JUDGEMENT

(1.) THIS is an appeal filed by the plaintiffs against the judgment dated 11th of August, 1988, passed by the Additional Judicial Commissioner, Ranchi, reversing the judgment and decree dated 29th March, 1989, passed in Title Suit No. 158. of 1978, by the Special Subordinate Judge, Ranchi.

(2.) THE plaintiffs' suit was for eviction of the defendants from the lease hold premises on the ground that they have committed breach of the terms and conditions of the lease as also on the ground of personal necessity.

(3.) THE defendants, being aggrieved by the judgment of the trial Court, filed Title Appeal No. 15 of 1985, which was ultimately allowed and the judgment and decree of the trial Court was set aside. THE appellants being aggrieved, prefered this appeal.