S. K. M. Lodha, J. - (1.) This is a defendant-tenants second appeal under section 100 of the Cede of Civil Procedure directed against the judgment dated September 8, 1980, of the Civil Judge, Udaipur.
(2.) A few facts leading to filing of this appeal are as follows:-
(3.) The plaintiff-respondent instituted a suit for arrears of rent and ejectment against the defendant-appellant. The ejectment was sought on the ground that the plaintiff requires the house in question for his own need. The suit was contested by the defendant. Necessary issues were framed by the trial court. Issues No. 1 and 2 which are material for the disposal of this appeal when translated into English read as under:- (1) Does the plaintiff require the house in question for his own need ? (2) Whether the defendant would he put to greater hardship than the plaintiff if the decree for eviction is passed ? The learned Munsif, by his judgment dated January 25, 1979 decided both the issues in favour of the plaintiff and decreed the suit Aggrieved, the defendant went in appeal and the learned Civil Judge Udaipur, by his judgment dated September 8, 1980 has affirmed the findings on the aforesaid two issues. Hence this second appeal by the defendant-tenant as aforesaid.;