PREM SINGH Vs. JAGDISH NARYAN

JUDGEMENT

(1.) The present second appeal has been filed aggrieved of judgment and decree dtd. 28/8/2024 passed by Additional District Judge No.4, Bikaner in Civil Regular Appeal No.06/2020 (CIS No.273/2014) whereby judgment and decree dtd. 16/7/2009 passed by Additional Civil Judge (Junior Division) No.1, Bikaner (hereinafter referred to as the 'learned Trial Court') in Civil Original Suit No.5/1993, stood affirmed.

(2.) Vide judgment and decree dtd. 16/7/2009, the learned Trial Court proceeded on to decree the suit for eviction as filed by the plaintiffs while also passing a decree for Rs.1,53,000.00 qua mesne profit @ Rs.750.00 per month.

(3.) Two appeals against judgment and decree dtd. 16/7/2009 were filed, one by defendant No.1 - being Civil Regular Appeal No.06/2020, and the other by defendant Nos.3 to 5 being Civil Regular Appeal No.05/2020 (CIS No.81/14).