SHANKAR SINGH Vs. JAGDISH PRASAD

JUDGEMENT

(1.) Appellants-tenants have filed this second appeal invoking jurisdiction of the High Court under Sec. 100 CPC assailing the judgment and decree dtd. 31/10/2014 passed in Civil Appeal No.18/2013 by Additional District Judge No.1, Beawar, District Ajmer affirming the judgment and decree for eviction dtd. 26/2/2013 passed in Civil Suit No.110/1993 (52/88) by Civil Judge (Junior Division) No.1, Beawar, District Ajmer.

(2.) The rented premise is a shop for which the tenancy was created on 14/6/1987 @ Rs.375.00 per month.

(3.) Later on respondent-landlord by way of notice dtd. 15/5/1988 terminated the tenancy and instituted the eviction suit invoking the provisions of Sec. 106 of the Transfer of Property Act.