PARMESH MIRI Vs. KUMARI BAI

JUDGEMENT

(1.) Heard on admission.

(2.) This second appeal has been filed by the appellant/defendant under Sec. 100 of the C.P.C. against judgment and decree dtd. 18/1/2017 passed by Additional District Judge, Mungeli, District- Mungeli (C.G.) in Civil Appeal No. 01-A/2015 (Parmesh Miri Vs. Smt. Kumaribai), affirming the judgment and decree dtd. 6/1/2015 passed by Second Civil Judge Class-I, Mungeli, District- Mungeli (C.G.) in Civil Suit No. S 90A/2014.

(3.) For the sake of convenience, the parties shall be referred to in terms of their status in Civil Suit No. S 90A/2014 which was filed before the trial Court for eviction of defendant, possession of the suit property and for recovery of arrears of rent.