KAMALCHAND SAVAN SUKHA Vs. SOHANLAL JAIN

JUDGEMENT

(1.) This Civil Second Appeal under Sec. 100 CPC filed by the legal heirs of appellants-defendant-tenant (hereinafter 'the tenant') comes up challenging the judgment and decree dtd. 5/10/2021 by the learned Additional District Judge, Suratgarh, District Sriganganagar in Civil Appeal No. 17/2015 upholding and affirming the judgment and decree dtd. 27/10/2015 passed by the Civil Judge, Suratgarh in Civil Original Suit No.23/2013 decreeing the suit filed by the respondent-plaintiff-landlord (hereinafter 'the landlord') for eviction and mesne profits.

(2.) Heard the learned counsel for the parties and perused the impugned judgment and decree passed by the Courts below.

(3.) The facts of the case The facts of the case as culled out from the record are that one Shop No.3 (measuring 10x23 sq. feet) situated at Jain Katla, Suratgarh of the respondent-landlord was let out to late Kamal Chand Savan Sukha @ Rs.1916.00 per month and after his death, the shop is continuing in monthly tenancy of the present appellants.