Vineet Kothari, J. - (1.) The present second appeal under Section 100 of the Code of Civil Procedure has been filed by the appellant defendant in a suit for eviction against the judgment and decree dated 24.05.1995 passed by the learned Civil Judge (Senior Division), Mount Abu, Camp-Abu Road in Civil Appeal Decree No. 05 of 1992 (37 of 1987) "LRs of Bhur Mal v. LRs of Madan Lal" by which, the learned First Appellant Court has affirmed the judgment and decree dated 25.07.1987 passed by the learned Munsif and Judicial Magistrate, First Class, Abu Road in Civil Original Suit No.122/1984 "Madan Lal S/o Rameshwar Lal v. Bhur Mal S/o Poonam Chand" by which, the learned Trial Court had decreed the suit of the plaintiff-Madan Lal on the ground of default in payment of rent and directed eviction of the tenant-defendant-Bhur Mal.
(2.) The relevant portion of the findings of the learned Trial Court in the impugned judgment and decree dated 25.07.1987 is quoted herein below for ready reference:- ...[VERNACULAR TEXT OMITTED]... ...[VERNACULAR TEXT OMITTED]... ...[VERNACULAR TEXT OMITTED]... ...[VERNACULAR TEXT OMITTED]... ...[VERNACULAR TEXT OMITTED]... ...[VERNACULAR TEXT OMITTED]... ...[VERNACULAR TEXT OMITTED]... ...[VERNACULAR TEXT OMITTED]... ...[VERNACULAR TEXT OMITTED]...
(3.) The relevant portion of the findings of the learned First Appellate court in the impugned judgment and decree dated 24.05.1995 is also quoted herein below for ready reference:- ...[VERNACULAR TEXT OMITTED]... ...[VERNACULAR TEXT OMITTED]... ...[VERNACULAR TEXT OMITTED]... ...[VERNACULAR TEXT OMITTED]... ...[VERNACULAR TEXT OMITTED]... ...[VERNACULAR TEXT OMITTED]... ...[VERNACULAR TEXT OMITTED]... ...[VERNACULAR TEXT OMITTED]...;