BHANWAR SINGH Vs. MOHAMMED AYUB

JUDGEMENT

(1.) This second appeal is arising out of the judgment and decree dated 10.12.2014 passed by the learned Additional District Judge, Bali, District Pali in Civil Appeal Decree No.34/2010 "Bhanwarsingh Vs. Mohammed Ayub & Ors." dismissing the appeal filed by the present appellant-defendant and affirming the judgment and decree dated 20.07.2010 passed by the learned Civil Judge (Senior Division) Bali, District Pali in Civil Original Case No.15/04 - "Mohammed Ayub & Ors. Vs. Bhanwar Singh" by which, the learned Civil Judge (Senior Division) had decreed the suit filed by the respondentplaintiff seeking eviction of the appellant-defendant from the suit shop in question situated at Pratap Chowk, Old Bus Stand, Bali, District Pali on the ground of default in payment of rent.

(2.) The present second appeal has been filed by the appellant, who was the defendant before the learned Trial Court against the concurrent decree of eviction granted by the two Courts below in favour of the plaintiff.

(3.) The relevant findings of the learned trial court in the order dated 20.07.2010 are quoted below for ready reference:-