RAM PRATAP Vs. ANAND KANWAR & ORS

JUDGEMENT

(1.) Leave granted.

(2.) In this appeal, the appellant has questioned the legality and correctness of the judgment and order in S.B Civil Second Appeal No.186/1998 dated 08.08.2016, whereby the High Court of Judicature for Rajasthan (Jaipur Bench) has allowed the appeal and set aside the judgment and decree of the courts below and remanded the suit to the trial court for fresh disposal in accordance with law.

(3.) The appellantplaintiff is the landlord of the suit schedule premises, whereas the defendant is the tenant. The plaintiff filed Suit No. 357 of 1984 for eviction of the defendant from the suit schedule premises on the ground of nonpayment of rents under Section 13(1) of the Rajasthan Premises (Control of Rent and Eviction) Act, 1950 (for short the "Rent Act").