ARUN KUMAR GUPTA Vs. MANAS SAH

JUDGEMENT

(1.) Heard Mr. Vaidehi Raman Prasad Singh, learned counsel for the appellant and Ms. Sushmita Mishra, learned counsel for the respondents.

(2.) This Second Appeal has been filed by the defendant/respondent-appellant challenging the judgment and decree of the learned appellate court below.

(3.) The matter arises out of Eviction Suit No. 01 of 2013 which was filed by the plaintiffs/appellants-respondents for eviction of sole defendant on the ground of personal necessity of the plaintiffs for the suit premises and also on the ground of default in payment of rent by the defendant.