SITA RAM SAO Vs. M. WAZAHAT HUSSAIN
LAWS(JHAR)-2018-8-232
HIGH COURT OF JHARKHAND
Decided on August 28,2018

Sita Ram Sao Appellant
VERSUS
M. Wazahat Hussain Respondents

JUDGEMENT

Rajesh Kumar, J. - (1.) Heard learned senior counsel for appellant.
(2.) Appellant is original defendant-tenant.
(3.) The suit has been filed by the plaintiff-landlord for eviction of the tenant on the ground of default in making payment of rent. Tenancy is admitted between the parties and there is concurrent finding of both the Courts below also. Dispute is only with regard to default.;


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