D.N.Upadhyay,J. - (1.) This Second Appeal has been preferred against the judgment dated 17th October, 2011 and decree dated 14.11.2011 passed and signed by the District Judge, Koderma in Eviction (T) Appeal No. 04/2010 whereby the judgment dated 04.08.2010 and decree dated 07.08.2010 passed and signed by Munsif, Koderma in Eviction Suit No. 03/2009 have been upheld.
(2.) The appellant was the defendant and the respondent was the plaintiff in the Trial Court.
(3.) The facts in brief is that the defendant was inducted as a tenant in the suit premises in the month of April, 1993 on monthly rent of Rs. 225/- which was duly enhanced and it was Rs. 350/- per month at the time of filing of the suit.;