LALIT SHUKLA Vs. SONRAJ GOLCHA AND ANOTHER

JUDGEMENT

(1.) Heard on admission.

(2.) The instant second appeal filed under Sec. 100 of the Civil Procedure Code is directed against the judgment and decree dated 27-09-2012 passed by the VIth Additional District Judge, Raipur, C.G., in Civil Appeal No.13A/2012 whereby and where under the defendant's/appellant's appeal has been dismissed affirming the judgment and decree dated 16-12-2011 passed by the IVth Civil Judge Class II, Raipur, C.G., in Civil Suit No.55A/2011 (Sonraj Golcha & Anr. Vs. Lalit Shukla).

(3.) Facts in brief necessary for disposal of this appeal are that the respondents/plaintiffs filed a civil suit before the trial Court for eviction of the appellant/defendant from the suit property, for recovery of arrears of rent and also for the recovery of cost.