LEGAL REPRESENTATIVES Vs. RANJEET SINGH KUMPAWAT ADVOCATE

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated 24.08.2012 passed by Additional Civil Judge (Junior Division), No.4, Jodhpur and judgment and decree dated 24.05.2017 passed by Additional District Judge No.5, Jodhpur Metro, whereby, the suit and appeal filed by the appellants have been dismissed.

(2.) The suit for eviction and arrears of rent was filed by plaintiffs - Krishna Kumar and Laxmi Kumar, sons of Brij Mohan Lal, however, Laxmi Kumar was given in adoption to one Makkhan Lal inter-alia with the submissions that a bungalow and certain quarters were situated at 4th B Road, Sardarpura, Jodhpur, wherein, the defendant was in possession of quarter No.7 as tenant @ Rs.300 per month.

(3.) The property in question belonged to late Brij Mohan Lal, regarding which during his life time one suit was filed by Raj Kumar against deceased Brij Mohan Lal before the District Judge, Jodhpur on 07.04.1978. During pendency of said suit Brij Mohan Lal came in contact with defendant - an Advocate, who started giving advice pertaining to the said litigation, he filed his Vakalatnama in the said case which led to the creation of the relationship.