SUSHIL KUMAR PARSURAM PURIA SON OF LATE PURANMAL PARSURAM PURIA Vs. SHANTI DEVI WIFE OF SRI BISHWANATH PRASAD PARSURAM PURIA

JUDGEMENT

(1.) This secono appeal has been filed by defendant-respondent-appellant against the judgment and decree of the learned court of appeal below, by which the judgment and decree of the trial court was reversed.

(2.) The matter arises out of Eviction Suit No. 10 of 1994, which was filed by the sole plaintiff-respondent for eviction of the sole defendant-appellant on the ground of default in payment of rent as well as breach in terms of tenancy by the defendant and bona fide personal requirement of the plaintiff as well as for arrears of rent and other ancillary reliefs.

(3.) The defendant appeared in the suit and contested the claim of the plaintiff. Hence on the basis of the pleadings of the parties, following issues were framed by the learned trial court: