- (1.) The present second appeal has been preferred by the appellants/defendants/tenants against the concurrent judgment and decree of eviction dated 17.09.2014 passed by learned Additional District Judge No.1, Bhilwara, in Civil First Appeal No.9/2014-M/s Kishanlal Shankar Lal & Ors. Vs. Smt. Kushal Devi & Ors., whereby the appeal filed by the appellants/tenants was dismissed while affirming the judgment and eviction decree dated 23.04.2014 of the learned Civil Judge (Sr. Division) Gangapur, District: Bhilwara, decreeing plaintiffs' suit for eviction being Suit No.50/2007- Smt. Kushal Devi & Ors. Vs. M/s Kishan Lal Shankar Lal & Ors. Both the two courts below have granted eviction decree in favour of plaintiffs as the tenancy was terminated by the plaintiffs/landlord by serving valid notice under Section 106 of the Transport of Property Act, 1882.
(2.) The relevant findings of the learned trail court are as under: - 1636936-1
(3.) The first appeal filed by the appellants/defendants against the judgment and decree of the trial court was dismissed by the learned Additional District Judge No.1, Bhilwara vide judgment dated 17.09.2014 in the following manner: - 1636936-2;