LAWS(JHAR)-2011-5-45

LOBONI KHALKHO Vs. SRI SHOVANAN TOPPO

Decided On May 13, 2011
Loboni Khalkho Appellant
V/S
Sri Shovanan Toppo Respondents

JUDGEMENT

(1.) The instant second appeal arises out of a judgment and Decree dated 27.05.2006 passed by District Judge, East Singhbhum, Jamshedpur in Eviction Appeal No. 14 of 2004, confirming the judgment dated 25.09.2004 and decree signed on 08.10.2004, passed by Munsif, Jamshedpur in Eviction Suit No. 25 of 2000.

(2.) In the present second appeal, the substantial question of law framed at the time of 'Admission', is quoted below:

(3.) The facts of the case as pleaded in the plaint is that the grand mother of the Plaintiff was the original owner of the entire holding No. 1203 of Sonari Christian Basti, Sonari. The Defendant/Appellant was inducted as a tenant in respect of a room accommodation with asbestos-roof measuring 6' x 8'. The disputed premises was detailed in the schedule at the foot of the plaint. At the time of induction, the Appellant paid rent of Rs. 15/- per month besides the electrical charges. According to the Appellant, the relationship of landlord -tenant with the original land-lady continued till the year 1978.