KAMLESHWAR PRASAD VARJANG SOLANKI Vs. D C SOLANKI

JUDGEMENT

(1.) THIS appeal by the plaintiff -appellant is directed against the judgment of reversal passed by Additional Judicial Commissioner, Ranchi in Title Appeal No.9/87 reversing the judgment and decree passed by the Munsif, Ranchi in Title Suit No. 6/84, whereby the suit filed by plaintiff - appellant for a decree of eviction has been dismissed.

(2.) THE appeal was admitted on the following substantial questions of law:

(3.) THE defendant filed the written statement denying and disputing the allegation made by the plaintiff. The defendant 'scase is that he has not defaulted in payment of rent for the months of April, 81 to June, 81. According to him, rent for the month of April, 81 was paid on 13th May, 81 in presence of Sri Chandra Sekhar Singh and rent for the month of May, 81 was paid on 11th June, 81 in presence of Sri Ishwar Dayal Singh and rent for the month of June, 81 was paid on 10th July, 81 in presence of Lal Chintamanl Nath Sahdeo. It is further stated that rent for the month of July, 81 was tendered to the plaintiff but he refused the same so rent was remitted through money order. The defendant also denied and disputed the allegation that the suit premises which is in occupation of the defendant, is reasonably and bonafide required by the plaintiff.