NABAL KISHORE DUBEY Vs. PANKAJ KUMAR MANDAL

JUDGEMENT

(1.) Heard Mr. S.K.Sharma, learned counsel appearing for the appellants.

(2.) This second appeal has been filed by the defendants-appellant having lost in both the Courts below.

(3.) Original plaintiffs had filed a suit for eviction against the defendants on the ground of default in payment of rent. Sub-sequently, respondent no. 1 purchased the suit property and by amendment he was impleaded as plaintiff. Apart from the ground of default in payment of rent he also prayed for eviction of the defendant from the suit property on the ground of personal necessity.