BAJRANG LAL SWAMI Vs. KANTA DEVI

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 30.01.2019 passed by the Civil Judge, Anoopgarh and the judgment and decree dated 05.03.2020 passed by the Additional District Judge, Anoopgarh, whereby the suit for eviction and arrears of rent filed by the respondent has been decreed and the first appeal filed by the appellant has been dismissed, respectively.

(2.) The respondent-plaintiff Smt. Kanta Devi filed a suit for eviction and arrears of rent against the appellant, inter-alia, with the submissions that at main market opposite old Bus Stand, Anoopgarh, plaintiff's immovable property is situated wherein shops exist. From the said shops, two shops whose joint size is 10' x 20' were let out by the plaintiff to the defendant @ Rs.9,000/- p.a. by oral agreement with the delivery of possession.

(3.) Rent upto the month of December, 2013 was paid to the plaintiff. Whereafter, neither the rent was paid, nor tendered nor sent by money order.