OM PRAKASH GUPTA Vs. AJAY KUMAR

JUDGEMENT

(1.) Heard the learned counsel for the appellant.

(2.) This Second Appeal filed under Sec. 100 of the Code of Civil Procedure, 1908 has been preferred against the judgment of affirmance dtd. 4/1/2018 passed by learned Principal District Judge, Bokaro in Civil Appeal No.23 of 2017 by which the learned first appellate court confirmed the judgment and decree passed by the learned trial court being the learned Additional Munsif, Bokaro in Title Eviction Suit No.09 of 2007 dtd. 31/5/2017, by which the learned Additional Munsif, Bokaro directed the defendant/appellant to vacate the suit premises and dismissed the Civil Appeal No.23 of 2017.

(3.) The brief facts of the case is that the respondent/plaintiff filed Title Eviction Suit No.09 of 2007 in the court of Additional Munsif, Bokaro with a prayer for a decree to be passed in favour of the plaintiff and against the defendant for eviction of the defendant from the tenanted premises, on the ground of default in payment of rent and personal necessity of the tenanted premises by the plaintiff and to direct the defendant to deliver vacant possession of the suit premises to the plaintiff. A prayer was also made in the suit for recovery of eight (8) month's arrear rent from March, 2007 to October, 2007; cost of the suit and other reliefs.