DAMODAR LAL LOYA Vs. MADAN LAL

JUDGEMENT

(1.) The present litigation between these parties landlord and tenants about eviction and standard rent has arisen out of the different orders passed by the different Courts in relation to the properties owned by Shri Damodar Lal Loya, therefore, the learned counsels for the respective parties have been heard and all these matters are being disposed of by this common order.

(2.) The Trial Court of the learned Munsif & Judicial Magistrate, First Class (East), Bhilwara, while deciding the Civil Original Suit No. 187/1974 "Damodar Lal Loya Vs. Madan Lal & Anr." recorded the following findings in its impugned judgment and decree dated 13.11.1991 which are quoted herein below for ready reference: -

(3.) Aggrieved by the judgment and decree dated 13.11.1991, the plaintiff -landlord filed the first appeal and the first appellate court of the learned Additional District Judge No. 1, Bhilwrara, while deciding the Regular Civil Appeal No. 21/1999 "Damodar Lal Loya Vs. Madan Lal & Anr." recorded the following findings in its impugned judgment and decree dated 26.07.2001 which are quoted herein below for ready reference: -