Dr. Vineet Kothari, J. - (1.) The present second appeal under Sec. 100 of the Civil Procedure Code has been filed by the defendant -appellant -tenant against the judgment and decree dated 22.05.1996 passed by the learned appellate court of Civil Judge (Senior Division), Sirohi in Civil Appeal Decree No. 5/91 - Amritlal v/s. Deepchand, reversing the judgment and eviction decree dated 29.03.1990 passed by the learned trial court of Munsif & Judicial Magistrate, First Class, Shivganj in Civil Original Suit No. 25/89 - Amritlal v/s. Deepchand, dismissing the suit for eviction filed by the plaintiff -respondent in respect of the suit premises, a shop in question situated at Holi Chowk Road, Near Gol Chabutra, Shivganj.
(2.) The relevant extract of the findings of the learned trial court in the order dated 29.03.1990 is as under: - - JUDGEMENT_10_LAWS(RAJ)1_2016.htm JUDGEMENT_10_LAWS(RAJ)1_20161.htm JUDGEMENT_10_LAWS(RAJ)1_20162.htm
(3.) The relevant extract of the findings of the learned appellate court in the order dated 22.05.1996 is as under: - - JUDGEMENT_10_LAWS(RAJ)1_20163.htm JUDGEMENT_10_LAWS(RAJ)1_20164.htm JUDGEMENT_10_LAWS(RAJ)1_20165.htm JUDGEMENT_10_LAWS(RAJ)1_20166.htm;