HARIHAR Vs. TURAB ALI

JUDGEMENT

(1.) This appeal is directed against the judgment dated 24.5.2018 passed by learned Additional District Judge No.1, Bhilwara ('the first appellate court'), whereby, the appeal filed by the appellant against the judgment and decree dated 21.9.2013 passed by the Additional Civil Judge (Junior Division) No.2, Bhilwara ('the trial court') has been dismissed.

(2.) The respondent plaintiff filed a suit for eviction of the appellant from the premises in question which is a shop / residence situated on the first floor at Bhilwara. The suit was filed on the ground of default in payment of rent bonafide requirement of premises as well as on the ground that the tenant has acquired a suitable residence.

(3.) In the suit, the ground for bonafide requirement indicated was as under:-