MOHINI DEVI Vs. KISHAN LAL

JUDGEMENT

(1.) The appellant/defendant/tenant, Smt. Mohini Devi, has preferred this second appeal under Sec. 100 of CPC, 1908, impugning the judgment and decree dated 09.08.2000 passed by learned first appellate court of learned Additional District Judge No. 2, Bikaner, in Civil First Appeal No. 37/1998 (Smt. Mohini Devi & Anr. Vs. Kishanlal) whereby the learned first appellate court dismissed the first appeal filed by the defendant/tenant and affirmed the judgment and eviction decree dated 13.05.1998 passed by learned Addl. Civil Judge (Jr. Division) No. 2, Bikaner, in Civil Original Suit No. 243/1993 - Kishanlal Vs. Smt. Mohini Devi & Anr., whereby the learned trial court decreed the suit filed by the plaintiff/landlord, Sh. Kishanlal, who is now represented by his legal representatives, for eviction of the defendant/defendant from the suit property, a residential house situated near Kot Gate, Bikaner, on the ground of second default in payment of rent.

(2.) The suit for eviction filed by the plaintiff/respondent was decreed by the learned trial court vide judgment and decree dated 13.05.1998 with the following findings: -

(3.) The first appeal filed by the defendant/tenant was also dismissed by the learned first appellate court vide judgment and decree dated 09.08.2000 while affirming the eviction decree, with the following findings: -