RAJESH BALIA, J. - (1.) THESE two appeals arise out of the suit filed by Sampati Bai against Ram Gopal for eviction from the suit premises which are situated at Nagaur, and for arrears of rent. The suit of eviction was based on the ground that the defendant had committed default in payment of rent for a period of more than six months before the filing of the suit. According to the palintiff, the suit premises were let out on June 25,1973 to the defendant on rend @ Rs. 342/ - P.M. On an application moved by the defendant for fixation of the standard rent, the court determined Rs. 250/ - as standard rent of the suit premises on May 13, 1975.
(2.) THE defendant has made payment of the rent only up to Asoj Vadi 8 Samvat 2030 and no rent thereafter has been paid. The total amount of rent due @ Rs. 250/ - for 48 months was calculated as Rs. 12,000/ - and after deducting Rs. 3384/ - deposited during the proceedings of determination of standard rent, a sum of Rs. 8616/ - was claimed due as arrears of rent. The defendant denied the allegation that any sum of rent is due to the landlord -plaintiff. Healleged that the rent of Rs. 13,000/ - has paid by him from June 25,1973 to July 11,1977 as per details furnished in Para -4 of the written statement. He also stated that Rs. 1000/ - has been deposited in the Nagaur Court covering the rent upto Posh Vadi 8 Samvat 2034.
(3.) THE trial Court framed the following issues: .........[vernacular ommited text]...........;