SHANKER LAL Vs. GANESH MAL AND ORS.

JUDGEMENT

(1.) The defendant -appellant, Shanker Lal son of Prem Chand Jain has filed the present second appeal in this Court under Sec. 100 CPC on 9/5/2005 being aggrieved by the concurrent decree of eviction by the two courts below, inter alia, on the ground of material alteration and sub -letting.

(2.) The findings of the learned courts below giving eviction decree in the Suit No. 59/95 (37/81) and Appeal No. 7/96 are reproduced hereunder for ready reference: - -

(3.) Findings of the trial court from the order dated 25/1/96: - -