Vineet Kothari, J. - (1.) THE instant second appeal has been filed by the appellant/defendant/tenant, Firm Murlidhar Chandra Kishor through its partner Harish Kumar S/o. Sh. Murlidhar, aggrieved by the concurrent decree of eviction in favour of respondent/plaintiff in respect to suit shop situated at K.E.M. Road, Bikaner, a prominent road of Bikaner City, which was initially let out to the defendant/tenant for a rent of Rs. 200/ -.
(2.) THE suit was filed in 1982 by the plaintiff - Sunderlal, being Civil Original Suit No. 469/2001 (473/1982) - Sunder Lal v. Firm Murlidhar Chandra Kishore, has been decreed by the learned trial court vide judgment and decree dated 05.05.2007, after 25 years of trial inter -alia on the ground of personal and bona fide necessity of the landlord and his family members. The relevant findings on the said Issue No. 2 in this regard of the learned trial court are quoted herein below for ready reference: - - The first appeal filed by the defendant/tenant also came to be dismissed by the learned appellate court of Additional District Judge No. 1, Bikaner, in Appeal No. 52/2007, on 24.11.2014, affirming the findings of the bona fide need of the landlord on the ground of personal bona fide necessity in the following manner: - -
(3.) THE appellant/defendant/tenant being aggrieved by the concurrent judgment and eviction decree of the two courts below has filed the present second appeal in this Court on 21.01.2015, which has come up for admission today. On Caveat, Ms. Varsha Bissa has appeared on behalf of plaintiff/respondent/landlord.;