Vineet Kothari, J. - (1.) The present second appeal under Section 100 of the Civil Procedure Code has been filed by the defendant-appellants against the judgment and decree dated 29.04.1995 passed by the learned appellate court of Additional District Judge No.2, Jodhpur in Appeal Decree No.2/95 - LRs of Barkat Ali v. Smt. Jenab & Ors., affirming the judgment and decree 13.12.1994 passed by the learned trial court of Additional Civil Judge (Junior Division) -cum- Judicial Magistrate First Class No.5, Jodhpur in Civil Original Suit No.207/93 - Smt.Jenab & Ors. v. LRs of Barkat Ali, decreeing the suit for eviction filed by the plaintiff-respondents.
(2.) The relevant extract of the judgment and decree dated 13.12.1994 passed by the Trial Court is as under:- ...[VERNACULAR TEXT OMITTED]...
(3.) The relevant extract of the judgment and decree dated 29.04.1995 passed by the Appellate Court is as under:- ...[VERNACULAR TEXT OMITTED]...;