RAMAVATAR KAILASH CHAND AND CO Vs. SURAJ BAI

JUDGEMENT

(1.) JUDGEMENT :- This is tenants' second appeal against the judgement and decree passed by Additional District Judge No. 5, Jaipur City setting aside the judgement and decree passed by Additional Munsif Magistrate No. 1, Jaipur City, and decreeing the suit of the plaintiff Smt. Suraj Bai.

(2.) The plaintiff Smt. Suraj Bai filed the present suit for eviction from the suit premises which was given on rent to the appellants on 13-6-1951 at the rate of Rs. 18/- per month and wherein the appellants have got their godown. The plaintiff is running a primary school namely, Nehru Bal Shiksha Kendra, and the accommodation which she had was insufficient for the School. Therefore, the plaintiff required the suit premises which is adjacent to the school for accommodating the students as also for office.

(3.) The suit was contested by the tenants In the written statement, it has been asserted that there is no reasonable and bona fide necessity and further that the plaintiff wanted to increase the rent of the suit premises, and with this object, the suit has been filed only to harass the defendants.