Vineet Kothari, J. - (1.) HEARD on application (IA No. 1136/15) filed by the respondents/plaintiffs for early hearing of the appeal.
(2.) HAVING heard the learned counsel for the respondents/plaintiffs, the application (IA No. 1136/15) is allowed and appeal taken up for final hearing. The appellant/defendant/tenant, Abdul Rehman S/o. Rahim Bux, who is now represented through his legal heirs, and who lost the legal battle before the two courts below concurrently, has filed this second appeal u/s. 100 of CPC, 1908, assailing the judgment and decree dated 27.05.2003 passed by learned Addl. District Judge No. 2, Bhilwara, in Civil Appeal No. 13/2001 - Abdul Rehman v. Harish Kumar, whereby the first appeal filed by the appellant/defendant was dismissed affirming the judgment and eviction decree dated 24.03.2001 passed by learned Addl. Civil Judge (Jr. Division) No. 2, Bhilwara in Civil Original Suit No. 02/2000 (328/74) - Harish Kumar v. Abdul Rehman, whereby the suit filed by the plaintiff - Harish Kumar, for eviction of the suit shop, situated at Gulmandi, Bhilwara, was decreed.
(3.) THE relevant findings of the learned trial court while passing the eviction decree vide judgment and decree dated 24.03.2001 are quoted herein below for ready reference: - - JUDGEMENT_66_LAWS(RAJ)4_2015.jpg JUDGEMENT_66_LAWS(RAJ)4_22015.jpg JUDGEMENT_66_LAWS(RAJ)4_32015.jpg JUDGEMENT_66_LAWS(RAJ)4_42015.jpg JUDGEMENT_66_LAWS(RAJ)4_52015.jpg JUDGEMENT_66_LAWS(RAJ)4_62015.jpg JUDGEMENT_66_LAWS(RAJ)4_72015.jpg JUDGEMENT_66_LAWS(RAJ)4_82015.jpg JUDGEMENT_66_LAWS(RAJ)4_92015.jpg;