SANJAY PRASAD GUPTA Vs. SAKUNTALA DEVI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present appeal is arising out of dispute between the landlord and tenant.

(3.) Tenancy is admitted. The plaintiff/respondent has filed a suit for eviction on the ground of default in payment of rent and personal necessity. The finding has been returned by the trial court that on receipt of summons, tenant remitted five months rent at a time. It has been further recorded by the trial court that family of the landlord is joint family and apart from husband and wife, three married sons, one unmarried son, one unmarried daughter and three married daughters are in their family. It has been further recorded that there are some children also to the married sons. Thus, the family of landlord is a quite large and they are in need for more space for their residence.