AZIMA KHATOOON Vs. MD. USMAN

JUDGEMENT

(1.) Appellant is the plaintiff who has preferred the appeal against the judgment of reversal.

(2.) The plaintiff filed the suit for eviction of the defendants from the suit premises and for a decree for recovery of arrears of rent on the ground of default and personal necessity.

(3.) As per the case of the plaintiff the suit property was purchased by the plaintiff by a registered sale deed No.3424 dtd. 27/4/82. After the purchase of the property the name of the plaintiff was mutated on 20/7/99 and the rent was fixed at the rate of Rs.33.00 and the plaintiff has been paying rent to the state of Bihar. The suit property had been rented out in favour of defendant on a monthly rent of Rs.60.00 per month. The defendant did not pay rent from the month of December, 2002 and hence the suit.