JAGDISH PRASAD Vs. RAMESHWAR

JUDGEMENT

(1.) As per office report, the second appeal is within limitation, therefore, the application under Sec. 5 of the Limitation Act is dismissed as not press.

(2.) Appellant defendant has preferred this second appeal under Sec. 100 CPC assailing the judgment and decree dtd. 3/9/2021 passed in civil suit appeal No. 7/2018 (20/2017) by the court of Additional District Judge, No.2 Sambhar Lake, District Jaipur, affirming the judgment and decree dtd. 19/5/2017 passed in civil suit No.26/2009 by the court of Civil Judge, Sambhar Lake, Jaipur District whereby and whereunder a civil suit for rent and eviction filed by the respondent-plaintiff has been decreed and the appellant-defendant has been directed to handover the vacant possession of the rented shop along with the arrears of rent @ Rs.425.00per month w.e.f. 1/7/2007 onwards till handing handover the possession.

(3.) Heard counsel for both parties and perused the record.