SEWA RAM Vs. BALSWAROOP

JUDGEMENT

(1.) This second appeal under Section 100 of the CPC is directed against the judgment and decree dated 31st of January, 2001 of the learned Additional District Judge No. 4, Kota in Civil Regular Appeal No. 119/1999.

(2.) Heard learned counsel for the parties, perused the memo of appeal and the judgment impugned therein of the learned court below.

(3.) The learned first appellate court under its aforesaid judgment and decree confirmed the judgment and decree dated 6th of July, 1994 of the learned Civil Judge (Jr. Div.) (North), Kota, in Civil Suit No. 177/1989. The suit was filed by the plaintiff respondent No. 1 for eviction of the tenant appellant 1 (since deceased) from the suit premises.