BHAGWANARAM Vs. MURARILAL

JUDGEMENT

(1.) THIS is plaintiff's' second appeal under section 100 of the Code of Civil Procedure against the concurrent judgment and decree dated 12/12/2008 passed by Additional district Judge (Fast Track) No. 1, Jhunjhunu in Civil Regular appeal No. 16/2008 {110/2007} whereby he affirmed the judgment and decree dated 8/8/2007 passed by Civil Judge (Junior Division), Chirawa by which suit of the appellant-plaintiff for arrears of rent and eviction has been dismissed.

(2.) HEARD learned counsel for the appellant on the point of admission and perused the judgments of the courts below.

(3.) THE controversy involved in the present matter in nut shell is that plaintiff sought eviction of the defendanttenant from the suit shop mainly on the ground of reasonable and bonafide necessity of the suit shop for his two sons, comparative hardship and default in payment of rent whereas according to the defendant no ground for eviction exist.