A.K. Mitra, J.@mdashThis second appeal has been preferred by the defendants/appellants challenging the judgment and decree dated 14.7.1994
passed by the learned Assistant District Judge, 4th Court, Alipore in T.A. No. 7 pf 1993 reversing the judgment and decree dated 26.11.1992
passed by the learned Munsif, 3rd Additional Court, Alipore, in Title Suit No. 41 of 1987.
2. This second appeal originates from suit for ejectment and for damages and/or mesne profit. The case as has been made out by the plaintiff in the
plaint is inter alia as follows:
The plaintiff purchased the house at 18, Bechu Doctor Lane, Dhakuria, P.S. Kasba, District-24 Parganas, Calcutta-700 031 with four tenants
therein on 02.12.1981 from its previous owner, Smt. Bijali Mondol, and took possession of the same. The defendant one Mr. Ratish Banerjee
(since deceased) was a tenant under the said previous owner in respect of one bed room, a bath room, one kitchen and a common latrine in the
ground floor of the two storied building being the said premises 18, Bechu Doctor Lane. The defendant was a monthly tenant at a monthly rental of
Rs. 95/- payable according to English calendar month. The plaintiff is a retired Gazetted Officer of the Government of India and his family is fairly
large consisting of himself and his wife, four sons and one daughter-in-law and one grandson, besides two whole-time maid servants. All the four
sons of the plaintiff lived jointly with their parents in the suit premises. Total number of heads living with the plaintiff is ten.
3. The plaintiff occupies two bed rooms one drawing room on the 1st floor, one bedroom and one tiled shed used as kitchen on the ground floor.
Of the two bedrooms on the 1st floor one is occupied by the plaintiff and his wife and other is occupied by his married son with his wife and son.
The other three sons of the plaintiff all of whom are major, and suitably employed are still unmarried, because the plaintiff, for want of suitable
accommodation in his house for married couple, could not settle the marriage of his sons who are all of marriageable age. Out of four sons of the
plaintiff, two are engineers and one is a medical representative. One of the two engineer is doing private business as an architectural engineer and
he has to receive so many clients in the drawing room on the 1st floor. Similarly, the other son who works as a medical representative has also to
receive his parties in the same drawing room on the 1st floor. Besides this, the plaintiff is a retired Gazetted Officer of the Government of India and
a man of sociable treatment as such he has also to receive many local friends and visitors in his drawing room on the 1st floor. So the drawing
room on the 1st floor of the said house is very essential for plaintiff''s family and it cannot be put to any other use. All the three unmarried sons of
the plaintiff have to be huddled together in the solitary bedroom in the occupation of the plaintiff on the ground floor of the said house.
4. The plaintiff also stated in the plaint that if only one son of the plaintiff is given marriage, there is no suitable and sufficient accommodation to
provide the married couple. In fact, all the three unmarried sons of the plaintiff have come off age and they are suitably employed also. The plaintiff
requires room for getting his son''s married. The plaintiff is owner of the suit premises but the plaintiff is not in a possession of any other reasonably
suitable accommodation anywhere else for the above purpose.
5. The plaintiff through his lawyer issued a letter of request dated 22.3.1985 requesting him to vacate the room in his occupation so that the plaintiff
might accommodate at least one son in that room after his marriage. But the defendant did not care to give a reply (o that letter of request. Then
the plaintiff caused an ejectment notice dated 22/23.05.1985 to be served upon the defendant through his lawyer under registered post with A/D
calling upon the defendant to quit and vacate the suit premises on 1st August, 1985. The defendant received quit notice on 28.05.1985 by signing
the acknowledgement receipt. The plaintiff further stated that the cause of action of this suit arose on/and from 1st August, 1985.
6. Defendant Mr. Ratish Chandra Banerjee alias Mr. Ratish Banerjee contested the suit by filing Written Statement. In the Written Statement the
defendant stated in the manner inter alia as follows:
The suit is not maintainable, the suit is male fide, vexatious and harassing and is liable to be dismissed with costs. The suit is speculative and
purposive. The suit is barred by the principles of waiver, estoppel and acquiescence. The defendant denied the allegations made in the plaint. The
defendant has further stated in his Written Statement that there is a separate Electric Meter used by the defendant. The plaintiff has taken water
connection from the corporation, but the plaintiff did not allow the defendant and his family members to use the corporation water and the
defendant has been compelled to bring water from the outside. There is a well in the suit house but the water of the said well could not be used for
any domestic purpose. The defendant further stated that the plaintiffs sons are not dependent on their father and they are having in their respective
place of employment. Defendant stated that there is no whole-time maid servant in the plaintiff''s family. At present the plaintiff and his family
members have been occupying 12 (twelve) rooms in all, three bedrooms, and one bat and privy in the first floor and four bedrooms, two kitchen,
bath, privy and covered varandah in the ground floor of the suit house.
7. The defendant denied that the plaintiff could not settle the marriage of his sons for want of accommodation. The defendant also stated that the
plaintiff has got more than sufficient accommodation at his disposal. The defendant further stated that in the year 1987 one of the tenants in the
ground floor has vacated his tenancy comprised of two bedrooms, one kitchen and bath and the plaintiff has got the said additional
accommodation for his family members. The defendant specifically denied that premises in question is reasonably required by the plaintiff and the
members of his family. The defendant in his Written Statement, submitted that the alleged reasonable requirement is pretentious to vacate the
defendant somehow. The defendant further stated that in the moth of July 1984 on demand of the plaintiff the defendant enhanced the rate of rent
from Rs. 75/- to Rs. 95/- per month. The defendant denied the other allegations made out in the plaint.
8. The defendant further stated that the defendant paid rent to the plaintiff till May 1985 and got rent receipt and thereafter the defendant deposited
rent before the Rent Controller, Calcutta after valid tender since the plaintiff wrongfully refused to accept rent from July 1985 to April 1986. The
defendant could not deposit rent for the months of May and June 1986 before the Rent Controller due to unavoidable circumstances. The
defendant has already deposited said two months* rent including interest in Court after appearance and has been depositing current rent month by
month in Court.
9. The defendant further stated in the Written Statement that the alleged notice of ejectment was not served upon the defendant on 28.05.1985 or
any other date. The alleged notice of ejectment is illegal, invalid, insufficient and inoperative and by the same the tenancy of the defendant has not
been terminated and the cause of action never arose on 01.08.1985 or any other dates as alleged or at all.
10. On the above pleadings the learned trial Judge framed the following issues:
1. Is the suit maintainable in its present form and law?
2. Is the plaintiff/owner of the suit premises? Or has the plaintiff cause of action?
3. Has the plaintiff any other suitable alternative accommodation elsewhere?
4. Does the plaintiff reasonably require the suit premises?
5. Is the notice of ejectment legal, valid or sufficient? Or was it duly served upon the defendant?
6. Is the plaintiff entitled to the decree as prayed for?
7. To what other relief or reliefs the plaintiff is entitled?
11. On contest the learned trial Judge dismissed the suit. The learned trial Judge found that the plaintiff do not reasonably require the suit premises.
12. Appeal was preferred by the plaintiff/landlord, the learned Appellate Court below allowed the appeal on contest setting aside the judgment and
decree passed by the learned Munsif. The Appellate Court below decreed the suit on contest with cost and also granted decree for mesne profit
against the defendant. The learned Appellate Court below directed the defendant to deliver khas possession of the suit premises in favour of the
plaintiff within sixty days from the order failing which the plaintiff was granted liberty to get the decree executed through Court.
13. The defendant/tenant preferred this second appeal. Subsequently, during the pendency of this second appeal the defendant/tenant who is the
appellant herein expired and in his place his heirs Smt. Sandhya Banerjee (1) (wife of the deceased appellant) (2) Smt. Mahua Banerjee (daughter)
and (3) Sri Rupam Banerjee (son) have been substituted
14. During hearing of the first appeal the tenant/respondent therein filed an application under Order 21 Rule 27 of the CPC stating that during the
pendency of the first appeal the plaintiff has got two other rooms left by tenant in his favour amicably, Thereby the respondent wants to adduce
evidence to establish the same. The learned Appellate Court below observed that in the application the defendant/tenant has alleged that one Mr.
Jyotish Chandra Dey who was also a tenant, left his tenanted portion in the month of October, 1993 the first appeal preferred on December, 1993
and tenant has filed the application under Order XLI Rule 27 of the CPC on 28.6.1994 during the hearing. The learned Appellate Court below
found the application being not bona fide and rejected the application and found that the learned trial Judge committed error in holding that the
plaintiff has no other requirement for his family, On such finding the learned Appellate Court below decreed the suit.
15. Now, before hearing the second appeal finally this Court is to find as to whether there is any substantial question of law involved in this appeal
inasmuch as during the hearing of this second appeal under Order XLI, Rule 11 of the Code of Civil Procedure, the Hon''ble Division Bench did
not formulate any substantial question of law.
16. On perusal of the judgment and order of the Court below as well as the evidence on record, in my opinion, the following questions of law
which are substantial in nature should be decided in this second appeal:
1. Whether the notice issued u/s 13(VI) of the West Bengal Premises Tenancy Act on its proper interpretation can be accepted as a valid notice.
Whether the appellant can be permitted to raise this objection regarding validity of the said notice for eviction in this second appeal.
2. Whether the learned Appellate Court below rightly rejected the application under Order XLI Rule 27 of the CPC filed by the tenant who is the
respondent in the first appeal, during the course of hearing of the first appeal.
17. The learned counsel for the appellant submitted that notice to quit served u/s 13(6) of the West Bengal Premises Tenancy Act is not valid in its
proper interpretation and the notice being invalid, the suit filed on the basis of this notice is also liable to be dismissed. The learned counsel for the
appellant pressed the notice and submitted that the notice has been issued on 22/23.5.1985. The language of the notice shows that the tenant has
been asked to quit and vacate on expiry of 1st August, 1985, but the month empires as per English calendar on 31st July and not on 1st August. In
that view of the matter the date of determination of tenancy does not stand after the expiry of the month. The learned counsel for the appellant in
support of his contention relied on a decision reported in AIR 1975 SCC 1111 (Dattonpant v. Vithal Rao). The learned counsel submitted that in
this decision the Hon''ble Apex Court observed ""By holding over the tenancy from month to month started from 10th April, 1946 ends on the 9th
day of the following month. The view finds support from the rent receipt Exts. D-1 and D-1(a). The evidence on behalf of the respondents that
there was a mistake in those receipts is not correct as the said receipts are in conformity with Ext. P-12. On the other hand Exts. P-13 and P-14,
the other two rent receipts, being not in accord with Ext. P-12 could not be relied on in Ext. P-16 the Controller by his order dated 29.09.1963
while fixing the fair rent of the suit premises at Rs. 1050/- per year has fixed it with effect from 10.04.1963. That also shows that the tenancy
month commenced from 10th day of a month and ended on 9th day of the following month"". The learned counsel for the appellant submitted that
here the tenancy was sought to be terminated at the end of 1st August which is not the end of English calendar month, accordingly the notice is
bad. The learned counsel for the appellant in this context also relied on decision reported in 48 CWN 76 (Calcutta Landing & Shipping Co. Ltd.
v. The Victor Oil Co. Ltd.). The learned counsel submitted that in this decision one Hon''ble Division Bench of this High Court observed ""That the
tenancy is one from month to month commencing from the 1st June and the notice is bad in law, since the period thereof expired not with the end
of a month of the tenancy but on the date when another month had commenced."" The learned counsel for the appellant strongly relied on this
decision and submitted that the notice as on its proper interpretation is bad in law, therefore, suit should have been dismissed by the learned
Appellate Court below. The learned Appellate Court below according to the learned counsel for the appellant went on wrong in not observing that
the notice to quit is invalid. The learned counsel for the appellant then submitted that the learned Appellate Court below ought not to have rejected
the application filed by the tenant (respondent in the first appeal) under Order XLI Rule 27 of the CPC during the hearing. The learned counsel
submitted that the application for taking into consideration of subsequent events can be filed at any stage and that apart hearing was then continuing
and not over. The learned counsel in this regard relied on a decision reported in Gulabbai Vs. Nalin Narsi Vohra and others, . The learned counsel
submitted that in this case the Hon''ble Apex Court observed ""In appropriate case events subsequent to the filing of the suit can be taken notice of
and can be duly considered provided the same is relevant in determining the question of bona fide requirement. Therefore, the High Court was right
in duty considering the new facts and circumstances that have been brought to the notice of the Court by the application for additional evidence
filed under Order XLI Rule 27 of the CPC and in coming to a firm finding that the plaintiff/appellant having constructed a Spacious Bungalow
where she with the members of her family had been residing, there is no reasonable and bona fide requirement for the plaintiff to get decree of
ejectment of the defendant from the suit premises inasmuch as the portion in possession of the appellant could be conveniently used for his office of
Tax Consultancy.
18. The learned counsel submitted that in the above view of the Hon''ble Apex Court, the learned Appellate Court below ought not to have
rejected the application for additional evidence regarding subsequent events inasmuch as the other tenant vacated the room under his tenancy
during the pendency of the suit, that is after filing of this suit.
19. The learned counsel also submitted that for the purpose of deciding the question of reasonable requirement the date which is to be taken into
consideration will be the date on which the decree is passed and in this case the learned Appellate Court below was continuing with the hearing of
the matter and did not complete the hearing and therefore, the learned Appellate Court below acted not in accordance with law. The learned
counsel for the appellant drew attention of this Court on Order No. 13 dated 18.6.1994 and Order No. 14 passed on 6.7.1994 from the order of
Lower Court record, to establish that the application under Order XLI Rule 27 was filed during argument and not after the closure of the
argument.
20. The learned counsel submitted, that, apart from this the learned Appellate Court below was wrong in finding the requirement of the
plaintiff/landlord inasmuch as the plaintiff/landlord was in occupation of sufficient rooms and he did not require any further accommodation. The
learned counsel submitted that on the above score the instant appeal should be allowed and the judgment and decree passed by the learned
Appellate Court below should be set aside.
21. On the contrary the learned counsel for the respondent/ landlord submitted that the interpretation of the notice by the learned counsel for the
appellant is not proper and the learned counsel for the respondent drew attention of this Court in so far as the language of the notice is concerned
where it has been written ""By 1st August, 1985"" and by 1st August means at the end of 31st July and the month expires on its last date. Therefore,
the notice cannot be termed as bad in law. The learned counsel in this regard relied on a decision reported in Potluri Subbareddi, P. Seshagirirao
and Co. and Others Vs. Kalabai Rathi, The learned counsel submitted that this is a case which exactly tally''s with the instant case. In this case it
was held that after expiry of fixed period of lease the tenant firm was holding over on payment on rent. Tenancy month ending on last date of
calendar month and the notice to quit by landlord terminating monthly tenancy is valid. In this decision it was also held that the provision regarding
date of commencement of execution u/s 110 is not attracted to monthly tenancy by holding over. The learned counsel therefore submitted that the
notice was absolutely legal and valid. The learned counsel then relied on another decision in this regard reported in Madhusudan Prasad Agarwal
Vs. Smt. Shusma Bala Dasi and Another, .
22. In this case the Hon''ble Division Bench of Patna High Court observed that lease expiring with the end of a month means when lease expiring/at
midnight of last date of month and the notice asking vacating of premises on the morning of next date is not invalid. The learned counsel submitted
that in the instant suit the notice was to quit and vacate by 1st August and 1st August means at the end of 31st July. Therefore, the notice in any
event cannot be said to be invalid. The learned counsel, thereafter, referred to another decision reported in Baidyanath Dutta and Others Vs.
Radheshyam Dutta and Others, The learned counsel submitted that in this decision the Hon''ble Division Bench of this High Court observed ""The
notice to quit directed the tenant to deliver up possession on the expiry of the 1st day of Kartic 1376 or alternatively, at the end of the month of the
tenancy which would expire next from the day of service of the notice. Held the notice was valid.
23. The learned counsel submitted that the ratio of the decision reported in 48 CWN 76 (supra) is not applicable in the instant case. The learned
counsel also relied on another judgment reported in Jagat Mohan Dutta and Others Vs. Basiran Bibi, which also adopts the same principle that the
period of tenancy means first day to last day of the month. The learned counsel for respondents also distinguished the judgment in Dattonpant
Gopalvarao Devakate Vs. Vithalrao Maruthirao Janagaval, and Gulabbai Vs. Nalin Narsi Vohra and others, . The learned counsel for the
respondent then relied on a decision reported in 1997(2) CLT 263 (Road Transport Corporation v. Sri Satya Narayan Prasad Bhagat). The
learned counsel submitted that in this judgment in paragraph 15 one learned single Judge of this High Court observed in the manner is as follows:
Needless to say that as regards the contents of the notice Ext. 1 asking to deliver khas possession of the premises by the expiry of the month of
December 1979, there was no discrepancy raised whatsoever by the defendants-tenants. It was only with regard to the description of the address
given in the notice that attempt was made on behalf the appellant to make out a mixed question of facts and law, but in view of what has been
noticed with regard to the factual matrix of the case, I do not think, any such question could be validly raised in the instant case. It may also be
recorded that the contention raised on this score by the appellants fails even to make out a fixed question of law fact and law.
24. The learned counsel submitted that in this judgment the Hon''ble Judge also observed that the whole purpose of a notice of ejectment is to
communicate the intention of landlord to the real tenant with regard to ejectment. The learned counsel then submitted that the ground of reasonable
requirement is a pure and simple question of fact. The learned counsel submitted that the application under Order XLI Rule 27 was rightly rejected
by the learned Appellate Court below inasmuch as the other tenant. Mr. Jyotish Chandra Dey left the premises in the month of October 1993. The
first Appellate was preferred in December 1993 and when argument was going to be over that is on 28.06.1994. The application under Order
No. XLI Rule 27 of the CPC was filed. It was within the knowledge of the defendant/tenant, but he did not file the application and waited till June
1994 and this is only a harassing application filed with mala fide intention and this is not the scope and purport of the provision of Order XLI Rule
27 of the Code of Civil Procedure. The learned counsel further submitted that decision has been cited by the learned counsel for the appellant
regarding scope of application under Order XLI Rule 27 reported in Vishwasrao Dadasaheb Vs. Shankarrao D. Kalyankar, , in which it has been
observed that it is open to a Court to take into consideration any subsequent event while dealing with the matter relating to relationship of landlord
and tenant as governed by law enacted in that regard for passing the appropriate order is not applicable in the instant case inasmuch as the factum
of the surrender of tenancy by another tenant. Mr. Jyotish Chandra Dey was very much within the knowledge of defendant/tenant and it cannot be
said to be a subsequent event after filing of the first appeal. The incident took place before the filing of the first appeal. The learned counsel for the
respondent relied on a decision reported in Prataprai N. Kothari Vs. John Braganza, . The learned counsel laid stress on paragraph 10 of this
judgment where it has been observed ""The reliance was sought to be placed on the additional evidence admitted by the learned single Judge during
the pendency of the appeal to prove that the appellant had title to the property. It is settled law that in the absence of any plea, no evidence is
admissible. The single Judge of the High Court overlooked when there was not plea or issue on the question of title, no evidence can be adduced
whatever was admissible regarding the same. He acted beyond his jurisdiction in permitting additional evidence to be filed in appeals.
25. The learned counsel for the respondent submits that in so far as notice point is concerned finding of both the Courts below and the learned
counsel in this regard relied on the decision reported in Kondiba Dagadu Kadam Vs. Savitribai Sopan Gujar and Others, and the learned counsel
submitted that in this decision the Hon''ble Apex Court has observed that the High Court cannot substitute its opinion for the opinion of the First
Appellate Court unless it is found that the conclusion drawn by the Lower Appellate Court were erroneous being contrary to the mandatory
provision of law applicable or its settled position on the basis of pronouncement made by the Apex court, or was based upon inadmissible
evidence or arrived that without evidence. The learned counsel for the respondent further submitted that in the decision reported in Veerayee
Ammal Vs. Seeni Ammal, . The Hon''ble Apex Court has deprecated liberal construction and generous application of provision of Section 100 by
High Court.
26. Heard, the learned counsel for the respective parties. Considered the Judgments delivered by both the Courts below. Let me take the first
point regarding the notice u/s 13(6) of the West Bengal Premises Tenancy Act and let me see what the language of the section itself says. For
convenience of the discussion 13(6} is quoted hereinbelow:
Notwithstanding anything in any other law for the time being in force, no suit or proceeding for the recovery of possession of any premises on any
of the grounds mentioned in Sub-section (1) except the grounds mentioning in Clauses (j) and (k) of that sub-section shall be filed by the landlord
unless he had given to the tenant one month''s notice expiring with a month of the tenancy.
27. In the instant case the tenancy admittedly was according to English calendar month and the notice was issued on 22/23.05.1985 and the tenant
was to quit and vacate by 1 August starts and month of tenancy means from the first day of the month to the last day. The clear intention of this
section is to provide the tenant with a notice for one clear month and that is not broken month, a month starting from the beginning to end. Now, if
the tenant is allowed to reside till 31st July, the tenant is to vacate obviously on 1st August. ""By 1st August"" written in the notice did not want to
mean that after 1st August tenant is to quit. By 1st August obviously means after the end of 31st July. Therefore, no defect is-.found in the notice
and in this regard I respectfully disagree with the contentions of the learned counsel for the appellant.
28. The first question of law in that view of the matter goes in favour of the respondent when it is found that the notice to quit is valid in law.
29. Now, let me come to the second question as to whether the Appellate Court below acted rightly in rejecting the application under Order XLI
Rule 27 of Code of Civil Procedure. Application under Order No. XLI Rule 27 is not a matter of course that is as and when a party to the
proceeding thinks that he has missed something, he would include missing subject and create a link. This is for production of additional evidence in
Appellate Court, but this provision is subject to certain conditions. For the sake of discussion the provision of Order No. XLI Rule 27 of the CPC
is quoted hereinbelow:
27.(1) The parties to an appeal shall not be entitled to. produce additional evidence, whether oral or documentary, in the Appellate Court. But if--
(a) the Court from whose decree the appeal is preferred has refused to admit evidence which ought to have been admitted or
(aa) the party seeking to produce additional evidence, establishes that notwithstanding the exercises of due diligence, such evidence, not within his
knowledge or could not, after the exercise of due diligence, be produced by him at the time when the decree appealed against was passed, or
(b) the Appellate Court requires any document to be produced or any witnessed to be examined to enable it to pronounce judgment, or for any
other substantial cause, the Appellate Court may allow such evidence or document to be produced or witness to be examined.
(2) Wherever additional evidence is directed or allowed to be produced, by an Appellate Court, the Court shall record the reason for its
admission.
30. In the instant case the appellant was a tenant and he wanted to adduce evidence regarding subsequent event which is surrender of one tenancy
occupying two rooms after the filing of the suit by the plaintiff/respondent. Since in one building the plaintiff/tenant and the other tenant Mr. Jyotish
Chandra Dey who surrendered the tenancy and left away, were living side by side, naturally it was very much within the knowledge of the
appellant/tenant that Mr. Jyotish Chandra Dey is surrendering the tenancy. He could have very well filed the application under Order XLI Rule 27
at that time but did not. When the appeal was filed by the respondent in the Appellate Court below then also it was within his knowledge but he
did not do anything. He filed the application during the course of conclusion of hearing. Therefore, the action of the defendant/appellant would to
establish that inspite of his exercise due diligence such evidence was not within his knowledge or could to after exercise of due diligence be
produced by him at the time when the decree appealed against was passed. Therefore, the provision of Order XLI Rule 27(1)(aa) is attracted here
and the some stands as a bar before the appellant/ tenant. That apart, through evidence the tenant could not establish that it is not within his
knowledge that the said Mr. Jyotish Chandra Dey surrendered his tenancy or he exercised due diligence but could not having knowledge of the
incident. It appears from the judgment and decree passed by the Appellate Court below that the requirement of the plaintiff/landlord respondent
herein was considered and discussed and scanned. It cannot be said that the Appellate Court did not consider or discuss the requirement of the
number of rooms of the plaintiff/landlord. It is not at all question of law, far less a substantial question of law. The number of required rooms and
number of existing rooms in the availability of the landlord is to be considered or are to be considered by the fact finding Courts and the Appellate
Court below is the last Court of fact and when the Appellate Court below on consideration of evidence of record decided the number of rooms
required by the plaintiff then in any event that cannot be disturbed by the second Appellate Court since it is purely a question of fact. It also
appeared from the judgment of the Appellate Court below that if the rooms and number of rooms surrendered by other tenant Mr. Jyotish
Chandra Dey are also taken into consideration then and then also the requirement of the landlord is not satisfied and in such observation made by
the Appellate Court below, the second Appellate Court cannot interfere in this question of fact. In that view of the matter the second question of
law as to whether the application under Order No. XLI Rule 27 should have been allowed by the Appellate Court below in proper reading of the
provision of the section, in my opinion also tends to tilt in favour of the respondent and not in favour of the appellant herein and I respectfully
disagree with the submission of the learned counsel for the appellant in this regard also.
31. In view of the above discussion the instant appeal, therefore, fails and is dismissed. The judgment and decree passed by the Appellate Court
below is affirmed, the respondent is to get a decree or eviction against the appellant/tenant. The tenant is given three months time to vacate the suit
premises failing which the plaintiff/ respondent will be entitled to execute the decree through Court. Considering the facts, I direct the parties to
bear their own costs.
Let a decree be drawn up accordingly. L.C.R. be sent down to the Courts below forthwith.