Rajesh Kumar, J. - (1.) Heard the counsel for the parties.
(2.) The suit has been filed by the plaintiffs for eviction of the suit premises on the ground of default in payment of rent.
(3.) The case of the original plaintiff is that his father namely, Indrajeet Dubey, being employee of M/s Tata Nagar Foundary Company Ltd., Jamshedpur, was allotted a Quarter bearing Ex. Ticket No.1209. The Company subsequently went on liquidation in the year 1967-68 and the employees were allowed to retain the quarters. Further case of the plaintiff is that plaintiff's father facing financial difficulty, has given a portion of the suit quarter to the father of the original defendant, namely, Niranjan Singh on monthly rent of Rs.25.;