Vinod Kumar Misra, J. - (1.) This second appeal has been filed by the appellants, Hamid Ali Khan and Jahid Ali Khan against Kumar Maheswari, respondent assailing the judgment and decree dated 30.8.2014 passed by Additional District Judge, Court No. 5, Bulandshahar in Civil Appeal No. 117 of 2013 arising out of judgment and decree dated 26.7.2013 passed by Additional Civil Judge (Senior Division), Court No. 1, Bulandshahar in Original Suit No. 230 of 2008.
(2.) On 15.3.2016 this appeal had been admitted by this Court on following substantial question of law: (1) Whether the learned appellate court had committed error in giving direction to parties to negotiate the terms of another lease deed when there has been specific finding that lessor was not willing to extend the lease. If so, its effect? (2) Whether the respondent/defendant was liable to be evicted from disputed property after expiry of terms of lease deed in question on the basis of which he was continuing in possession? If so, its effect?
(3.) I have heard learned counsel for the appellant and respondent. I have also perused the impugned judgment of the learned first appellate court as well as of the learned trial court and also perused the original record of this case.;