ASHOK KUMAR TULAL Vs. SHEELA DUTT

JUDGEMENT

(1.) PLAINTIFF filed Title Suit No. 8 of 1977 for defendants eviction, under the provisions of the Bihar Buildings (Lease Rent and Eviction) Control Act from the suit premises, detailed in Schedule at the foot of the plaint on the ground of default in payment of rent.

(2.) PLAINTIFF claimed herself to be landlady of the house, bearing holding No. 727, situated in ward No. VII -B at Jatin Chandra Road, Lalpur, Ranchi. She had inducted Janendra Chandra Tulal as tenant in the western side flat of ground floor of the said house on a monthly rental of Rs. 125/ -. He stopped payment of rent from March, 1973 onwards and made himself liable for eviction.

(3.) IN the meantime on or about 16.12.1976, Janendra Chandra Tulal died leaving his widow, two sons and three daughters,