BIPIN BIHARI SINHA SON OF LATE BRAJ KISHORE PRASAD SINHA Vs. HARISH JAYSWAL SON OF LATE JAMUN PRASAD CHOUDHARY

JUDGEMENT

(1.) HEARD learned Counsel for the appellant.

(2.) This is second appeal has been filed by the sole defendant -appellant -appellant against order of his eviction vide judgment and decree of both the learned courts below.

(3.) THE matter arises out of Eviction Suit No. 49 of 1989 which was filed by sole plaintiff -respondent - respondent for eviction of defendant on the grounds of personal necessity of the plaintiff as well as default in payment of rent and breach of terms of tenancy by the defendant with respect to the suit premises, which is a house with Sahan.