(1.) This is the tenant's second appeal against the concurrent judgments and decrees of the courts below.
(2.) The plaintiff filed suit for eviction against the defendants on the ground of default in payment of rent, subletting and personal necessity.
(3.) Plaintiff's case was that she had purchased the suit property from Raj Kishore Tirkey by virtue of registered sale deed dated 28th May, 1976. Defendant No. 1 is the sister of the vendor. She had requested the plaintiff to let out the suit premises to her. The request was acceded to by the plaintiff. The suit premises was then let out to the Defendant No. 1 on monthly rent of Rs. 100/-. Subsequently, the Defendant No.1 defaulted in payment of rent from December, 1988. She also inducted Defendant No. 2 as sub-tenant in the suit premises and also materially damaged the suit premises. The plaintiff resides in a tenanted premises and as such, she also requires suit premises for her bona fide use and occupation.