RAJENDRA SINGH Vs. PRAKASH MUNJAL AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) The appellant is original defendant. Tenancy has been created in the year 1982/1987. Eviction Title Suit No. 18 of 2003 has been filed by the plaintiffs- landlord for evicting the defendant-tenant on the ground of personal necessity and default in making payment of rent for the period August, 2002 to May, 2003.

(3.) The tenancy has been admitted by the parties. Relationship of landlord and tenant is not in dispute. The only defence has been taken by the defendant that he is not defaulter for the alleged period i.e. August, 2002 to May, 2003 and further there is no bonafide requirement of the suit property by the plaintiffs.