GHANSHYAM Vs. BHAGWAN DAS

JUDGEMENT

(1.) THIS is the defendant -tenant's second appeal arising out of a suit for ejectment of the premises situated at Deeg in District Bharatpur.

(2.) THE ejectment was sought on the ground of bonafide, personal necessity and default in payment of rent. The trial court decreed the suit of the plaintiff by its judgment and decree dated November 29, 1973. The suit decreed on the ground of default in payment of rent, and the claim regarding bonafide personal necessity of the plaintiff was disallowed. The aggrieved tenant filed an appeal which came up for hearing before the Additional District Judge, Bharatpur, who by his judgment and decree dated July 4, 1975 dismissed the appeal and affirmed the judgment and decree filed by the trial court. Hence this second appeal.

(3.) THE result is that the appeal is allowed. The judgments and decrees of the lower courts are set aside. The case is reminded to the trial com with a direction that it should determine the amount of rent in arrears upto the date of order to be passed by it as provided in Section 13A (1)(b) and also the amount of interest thereon at 6% per annum and costs of the suit. In determining the costs the landlord shall bi held entitled to the costs of all the there courts. Having determined the aforesaid amount it shall direct the tenant to pay the amount so determined within such time as it may deem proper from time to time but not exceeding 93 days in total. In case the amount is paid within the time fixed as aforesaid the court shall dispose of the suit as if the tenant has not committed any default. IN case the amount is not so paid the court shall decree the suit for eviction. The payment that may have already been made by the defendant tenant shall be deducted from the amount determined by the court under Section 13 -A(1)(b). If any amount lying in deposit in any of the courts that amount shall also be deducted from the amount so determined and the amount so deposited shall be ordered to be pa d to the landlord. The concerned court is further directed to frame an appropriate issue in light of the amended provisions of Section 14(2) of the Act No. XVII of 1950 as amended by the Act No. 14 of 1975. The parties will be free to amend their respective pleadings and they will be free to lead fresh evidence if they so desire on the newly framed Issue The evidence recorded during the original trial shall also, subject to just exceptions, be the evidence during the trial after remand.