Vineet Kothari, J. - (1.) The present Civil Second Appeal under Section 100 of the Code of Civil Procedure has been filed by the appellant-plaintiff-landlord in a suit for eviction and for recovery of arrears of rent against the impugned judgment and decree dated 12.05.1997 passed by the learned Additional District Judge, Churu in Appeal Decree No. 7/1996 "Girdhari Lal & Anr. v. Ishwari Prasad " by which, the learned First Appellate Court had allowed the appeal filed by the defendants-tenants against the judgment and decree dated 13.03.1995 passed by the learned Civil Judge (Junior Division) & Judicial Magistrate, First Class, Churu in Civil Original Suit No. 14/1982 "Ishwar Prasad v. Girdhari Lal & Anr. " by which, the learned Trial Court had decreed the eviction suit of the plaintiff-Ishwar Prasad and directed eviction of the defendants-tenants.
(2.) The relevant portion of the findings of the learned Trial Court for decreeing the suit, as recorded in its judgment and decree dated 13.03.1995, is quoted herein below for ready reference:- ...[VERNACULAR TEXT OMITTED]...
(3.) Being aggrieved by the judgment and decree dated 13.03.1995, the defendants filed the first appeal before the learned First Appellate Court of the Additional Judge, Churu, namely, Appeal Decree No. 7/1996 "Girdhari Lal & Anr. v. Ishwar Prasad " which was allowed by the learned First Appellate Court on 12.05.1997 , while setting aside the impugned judgment and decree dated 13.03.1995 and while reversing the findings of the learned Trial Court. The relevant portion of the findings of the learned First Appellate Court is also quoted herein below for ready reference:- ...[VERNACULAR TEXT OMITTED]...;