GOVERDHAN SINGH Vs. RAM GOPAL

JUDGEMENT

(1.) The present Second Appeal under Section 100 of the Code of Civil Procedure has been filed by the appellant-plaintiff-landlord-Goverdhan Singh against the impugned judgment and decree dated 10.11.1995 passed by the First Appellate Court of learned Additional District Judge No.1, Udaipur in Civil Appeal No. 30/1995 "Ram Gopal v. Goverdhan Singh" by which judgment and decree, while allowing the appeal of the defendant-tenant, the learned First Appellate Court has reversed the judgment and eviction decree dated 19.09.1989 passed by the Trial Court of the learned Munsif, Udaipur City (North), Udaipur in Civil Original Suit No. 141/1982 "Goverdhan Singh v. Ram Gopal" by which, the learned Trial Court had decreed the suit of the plaintiff and directed eviction of the defendant from the suit shop in question situated at Maldass Street, Udaipur on the ground of bona fide personal need of the landlord.

(2.) The relevant portion of the findings of the learned Trial Court is quoted herein below for ready reference:- ...[VERNACULAR TEXT OMITTED]...

(3.) Upon filing of the appeal before the learned First Appellate Court by the defendant, the learned First Appellate Court, however, reversed the aforesaid judgment and decree of the learned Trial Court in the following manner:- ...[VERNACULAR TEXT OMITTED]...