RAMANAND PASWAN Vs. SHRIMATI KAUSHALYA DEVI

JUDGEMENT

(1.) ALL the three appeals arise out of a common judgment and decree and as such they have been heard together and are being disposed of by this judgment.

(2.) ALL the three appeals have been filed against the judgment and decree dated 30.3.1991 passed by 6th Addl. District Judge, Patna in Title Appeal nos.215/86, 214/86 & 216/86 respectively reversing the judgment and decree dated 25.9.1986 passed by the Addl. Munsif, Patna City in Title Suit nos. 28/3 of 1985, 27/2 of 1985 and 29/4 of 1985 respectively.

(3.) THE plaintiff purchased the suit premises on 30.6.1983 by a registered sale deed executed by one Parwati Devi and came in possession. She informed the defendants regarding purchase of the suit premises who were inducted tenant by the husband of her vendor Sheo Lal Sah on monthly rental of Rs. 3/ - each according to English calender beginning from 1st day of the month ad ending on the last date of the month. She purchased the suit premises for her own use as she was in rented house. She was in bonafide need of the suit premises. The defendants, inspite of information given about the purchase did not pay the rent since June, 1983. to May, 1985 and as such defendants are liable to be evicted on the ground of default also.