ZILLA CHITRAGUPTA ASSOCIATION Vs. RAM BILAS SAHNI

JUDGEMENT

(1.) -The plaintiff- appellant fifed Title Suit No. 7 pi 1982 for eviction of the defendants- respondents from the suit premises described in Schedule 1 to the plaint and for realisation of arrears of rent amounting to Rs. 440/- detailed in Schedule 2 to the plaint and for damages.

(2.) According to the plainitiff, the suit premises was let out to the original defendant (since dead) on monthly rental of Rs. 20/- The defendant paid rent upto the month of February, 1980 and thereafter stopped and rendered himself liable for eviction. It was further pleaded that the premises was required for personal occupation of the Association for doing business in order to earn substantial income for the fulfilment of its aim and objects.

(3.) On 4.7.1981 a registered notice under Section 106 of Transfer of Property Act was given to the tenant demanding arrears of rent and eviction from the suit premises, determining the tenancy after midnight of 31.7.1981.