JIYALAL Vs. DAMODAR

JUDGEMENT

(1.) Heard finally.

(2.) This appeal u/S.100 of the CPC is at the instance of the defendant tenant challenging the concurrent judgment of eviction passed by the two courts below.

(3.) The trial court by the judgment dated 5/8/2014 had passed the decree of eviction against the appellant and the first appellate court by the judgment dated 12/9/2008 by dismissing the appeal has affirmed the eviction decree.