RAJENDRA PRASAD Vs. KALYAN MAL

JUDGEMENT

(1.) The present second appeal has been filed aggrieved of judgment and decree dtd. 29/11/2022 passed by Additional District Judge, Shahpura, District Bhilwara (hereinafter referred to as 'the Appellate Court') in Civil Appeal No.16/2016 whereby judgment and decree dtd. 22/10/2016 passed by Civil Judge, Shahpura, District Bhilwara (hereinafter referred to as 'the Trial Court') in Civil Original Suit No.176/2012 (16/2011), stood affirmed.

(2.) Vide judgment and decree dtd. 22/10/2016, the learned Trial Court proceeded on to decree the suit of the plaintiff for eviction and arrears of rent. The learned Trial Court directed the defendant to hand over the vacant possession of the premises in question to the plaintiff within a period of 60 days. The mesne profit was determined by the Court @ Rs.300.00 per month.

(3.) The regular first appeal as filed by the appellant tenant stood dismissed.