SOHANLAL SEWAK Vs. MOHANLAL AGARWALA

JUDGEMENT

(1.) This revision is directed against the judgment and decree, dated 29.09.2007, passed by the learned Civil Judge, Sonitpur, Tezpur, in Title Appeal No.01/2006, setting aside and reversing the judgment and decree, dated 07.10.2005, passed, in Title Suit No.92/99, by the learned Civil Judge, Junior Division No.2, Sonitpur, Tezpur, whereby the suit for eviction of the defendant stood dismissed. Before I come to the merit of this revision, let me take note of the respective cases of the parties concerned.

(2.) The defendant resisted the suit by filing his written statement, his case being, briefly stated, thus:

(3.) Upon amendment of the plaint, the defendant filed an additional written statement contending, inter alia, that the demand of bona fide requirement of the suit premises, as made by the plaintiff, was factually incorrect and legally not tenable.