- (1.) Special leave granted.
(2.) Heard learned counsel for the parties. We sec no justification for the direction for eviction on the ground that there has been a change of user. The initial purpose was to run a grocery shop. The same tenant instead of using it for grocery shop has been running a book-shop therein. This could not afford a valid ground for ordering eviction.
(3.) We suggested to learned counsel of the parties that the tenancy may continue but the rent may be enhanced. We have heard them on I hat score and are of the view that the monthly rent should be enhanced to Rs. 500. 00 from 1/10/1987. Whatever rent is in deposit will be withdrawn by the respondent-landlord. Counsel for the appellant has assured us that the appellant would keep paying rent in future in time.;