SHIV PRAKASH Vs. CHAMPA BAI AND ORS.

JUDGEMENT

(1.) The present second appeal under Sec. 100 of the Code of Civil Procedure has been filed by the appellant -defendant in a suit for eviction against the judgment and decree dated 16.10.2015 passed by the learned Additional District Judge, Bali, District Pali in Civil Appeal Decree No. 16/2009 "Shiv Prakash v/s. Mst. Champa Bai & Ors." affirming the judgment and decree dated 15.01.2009 passed by the Civil Judge (Junior Division), Bali, District Pali in Civil Original Suit No. 117/98(118/93) "Mst. Champa Bai & Ors. v/s. Shiv Prakash & Anr.", by which, the learned Trial Court had allowed and decreed the eviction suit of the plaintiff.

(2.) The relevant extract of the judgment and decree dated 15.01.2009 passed by the Trial Court is as under: - -

(3.) The relevant extract of the judgment and decree dated 16.10.2015 passed by the Appellate Court is as under: - -