RAJKUMAR Vs. SAKINA

JUDGEMENT

(1.) The present second appeal under Sec. 100 of the Civil Procedure Code has been filed by the plaintiff -appellant -landlord against the judgment and decree dated 31.07.2010 passed by the learned appellate court of Additional District Judge (Fast Track) No. 2, Bikaner in Civil Appeal Decree No. 158/2009 - Rajkumar v/s. Smt. Sakina, affirming the judgment and decree dated 26.09.2007 passed by the learned trial court of Civil Judge (Junior Division) & Judicial Magistrate First Class, Bikaner in Civil Original Suit No. 45/2003 - Raj Kumar v/s. Smt. Sakina, dismissing the suit for eviction filed by the plaintiff -appellant.

(2.) The relevant extract of the findings of the learned trial court in the order dated 26.09.2007 is as under: - -

(3.) The relevant extract of the findings of the learned appellate court dated 31.07.2010 is as under: - -