MOHANLAL Vs. DIGAMBAER JAIN KHANDELWAL

JUDGEMENT

(1.) Parties through their counsel.

(2.) The present second appeal has been filed against the judgment and decree dated 29.08.2017 passed by the Civil Judge Class-II, in Civil Suit No.33-A/2017.

(3.) The facts of the case reveal that a civil suit was filed for eviction of the tenant, who is the present appellant, for arrears of rent as well as means profit. The trial Court has decreed the suit and against which an appeal was preferred. The first appellate Court vide judgment dated 12.02.2018 passed in Civil Appeal No.52/2017 has allowed the appeal, meaning thereby, the judgment of eviction has been affirmed by the first appellate Court.