REGENT COMPUTRONICS PVT. LTD.

JEEV RAJ Appellant

V/S

OM PRAKASH Respondents

Referred Judgements :-

PADMA RAMMURTHY V. M. RAGHA [REFERRED TO]
HEMRAN NIMA V. RAJNARAYAN [REFERRED TO]
BHAGIRATH VS. RAM PRASAD AND ANR. [REFERRED TO]
Ï¿½ GOVIND VS. DR. JEETSINGH [REFERRED TO]
BABU LAL VS. LADU RAM AND ORS. [REFERRED TO]
KHETU LAL VS. NARSINGH DAS AND ORS. [REFERRED TO]
HEERALAL VS. MANDIR SHRI THAKURJI SANGARIA AND ANR. [REFERRED TO]
Ï¿½ SHIV SARUP GUPTA VS. DR. MAHESH CHAND GUPTA [REFERRED TO]
Ï¿½ BHARATHA MATHA AND ANR. VS. R. VIJAYA RENGANATHAN [REFERRED TO]
SMT. SONA DEVI VS. NAGINA SINGH AND ORS. [REFERRED TO]
KASHMIR SINGH VS. HARNAM SINGH AND ANR [REFERRED TO]
KRISHNA MOHAN KUL @ NANI CHARAN KUL AND ANR. VS. PRATIMA MARTY AND ORS. [REFERRED TO]
BONDER SINGH AND ORS. VS. NIHAL SINGH AND ORS. [REFERRED TO]
T. SIVASUBRAMANIAN AND ORS. VS. KASINATH PUJARI AND ORS. [REFERRED TO]
PARIMAL VS. VEENA @ BHARTI [REFERRED TO]
H. SIDDIQUI (DEAD BY LRS) VS. A. RAMALINGAM [REFERRED TO]
DIPAK BANERJEE VS. LILABATI CHAKRABORTY [REFERRED TO]
G AMALORPAVAM VS. R C DIOCESE OF MADURAI [REFERRED TO]
GURDEV KAUR VS. KAKI [REFERRED TO]
BIBI RIAJAN KHATOON VS. SADRUL ALAM [REFERRED TO]

JUDGEMENT

(1.) The defendant-tenant has filed this second appeal aggrieved by the judgment and decree of eviction by the first appellate court of Additional District Judge No.2, Jodhpur Metropolitan in Civil Appeal No.23/2009 - Om Prakash vs. Jeevraj dated 23.05.2011 reversing the judgment and decree of trial court dismissing the eviction suit No.177/2000 - Om Prakash vs. Jeevraj on 22.04.2009.

(2.) The decree of eviction has been given on the ground of reasonable and bonafide necessity of the landlord Om Prakash in respect of his shop measuring 9x12 ft. situated at prominent commercial area of Jodhpur at 1 st B Road, Sardarpura, Jodhpur.

(3.) The case for eviction set up by landlord Om Prakash was that after the death of his father Jay Narayan on 22.11.1986, under an oral family partition dated 22.01.1987, the suit shop fell in his favour and at the time of such partition, he was working as a tailor with his brother in another shop under the name and style of M/s. Free India Tailors, but upon partition, his brother ousted him from the said shop and therefore, he became unemployed and consequently, he required the suit shop for starting his own business as a tailor.

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JEEV RAJ Vs. OM PRAKASH

Referred Judgements :-

JUDGEMENT

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