DHANRAJ Vs. SHANKER LAL

JUDGEMENT

(1.) THIS appeal arises out of a judgment and decree dated 31.8.89 passed by learned District Judge, Balotra, in Civil Appeal No. 14/86, affirming the judgment and decree of Munsiff and Judicial Magistrate, Balotra, dated 2.12.1981 passed in Civil Suit No. 86/79 whereby the appellant's suit for eviction was dismissed.

(2.) HEARD the learned counsel for the parties. Perused the judgments given by both the courts below.

(3.) LEARNED counsel for the appellant urged before me that the findings on the question of comparative hardship has been wrongly recorded by both the courts below. It is submitted that finding on the aforesaid question is based on non-consideration of relevant facts.