PERMANAND Vs. ABDUL KADIR

JUDGEMENT

(1.) THIS is a tenants' second appeal directed against the appellate judgment and decree of the learned Senior Civil Judge No. 3, Jaipur City in a suit for arrears of rent and eviction.

(2.) THE subject-matter of the litigation was a 'nohra' used as a stable. It was known as 'nawab Sahib-Ka-Nohra'. The defendants had taken this 'nohra' on a monthly rent of annas 4. The suit was brought by the plaintiff-respondents for eviction of the defendant-appellants inter alia on the ground of personal necessity. The learned Munsif, before whom the suit was filed, decreed the suit for an amount of Rs. 15/15/- by way of arrears of rent and for eviction of the defendants from the suit premises.

(3.) AGGRIEVED by the judgment and decree of the learned Munsif the tenants went up in appeal to the Court of the District Judge, Jaipur City, who assigned the appeal for disposal to the learned Senior Civil Judge No. 3, Jaipur City. The learned senior Civil Judge dismissed the defendants' appeal and affirmed the judgment and decree of the first court.