LATE SHRI NARAIN AND ORS Vs. BHANWAR LAL

JUDGEMENT

(1.) This second appeal under Section 100 CPC is directed against the judgment and decree dated 31.5.2011 passed by the First Appellate Court, whereby the appeal filed by the appellants was dismissed and the appeal filed by the respondent-defendant was allowed by the First Appellate Court against the judgment and decree dated 18.8.2003 passed by the trial court.

(2.) The trial court by its impugned judgment and decree dated 18.8.2003, in a suit filed for eviction, came to the conclusion that the tenant had committed first default and granted benefit; on the issue pertaining to the reasonable and bonafide necessity of the plaintiff, the trial court held against the plaintiff. Feeling aggrieved, both the parties filed appeals before the First Appellate Court.

(3.) After hearing the parties, the First Appellate Court allowed the appeal filed by the defendant and dismissed the appeal filed by the appellants-plaintiffs.