SRI GANESH PANJIAR SON OF LATE BISO PANJIAR Vs. SYED ZAFAR AFTAB HUSSAIN SON OF LATE HAKIM SYED ALTAF HUSSAIN

JUDGEMENT

(1.) - Heard Mr. Bhuneshwar Prasad, learned Counsel appearing for the appellant.

(2.) The tenant-defendant in the suit for eviction is the appellant in this appeal against the judgment and decree of reversal.

(3.) The plaintiff filed the suit for eviction of the defendant on the ground of default of payment of rent. It was the specific case of the plaintiff that the defendant committed default in payment of rent for the month of August, 1999 up to November 1999. The tenant - defendant contested the claim of the plaintiff and submitted that he had already paid the rent for the aforesaid months to the plaintiff and had also obtained rent receipts, which he brought on record as Ext. C/11 to C/14.