Mohammad Rafiq, J. - (1.) By the Court: -
(2.) THIS second appeal has been filed by Plaintiff against judgment and decree passed by District Judge, Ajmer, dated 07.10.1987, who thereby upheld judgment and decree passed by learned Munsiff, Ajmer City, Ajmer, dated 18.01.1975. Plaintiff filed a suit for eviction against Defendant in court of learned Munsiff, Ajmer City (East), Ajmer, for ejectment and recovery of rent on the ground of nuisance and damage to suit -premise and also for recovery of arrears of rent. Learned Munsiff decreed the suit with regard to recovery of arrears of rent of Rs. 450/ - and rate of rent was quantified at Rs. 450/ -, however, dismissed the suit for ejectment. Aggrieved thereby Plaintiff filed an appeal before learned District Judge, which too was dismissed.
(3.) I have heard Shri Manu Bhargava, learned Counsel for Plaintiff -Appellant and Shri N.K. Maloo, learned Senior Advocate assisted by Shri Vinod Kumar Tamoliya, for Defendant -Respondent.;