Vineet Kothari, J. - (1.) The present first appeal under Sec. 96 CPC, 1908, has been filed by the appellant/plaintiff, Navratan Singh Rajpurohit, against the respondent/defendant Indian Oil Corporation Ltd., Udaipur, (for brevity, hereinafter referred to as 'IOCL') being aggrieved by the rejection of his suit for eviction and possession of the suit property, a plot of land, ad -measuring 0.1600 hectare of Aaraji No. 1011 and 1012 in Village Fanda Dakan, Tehsil: Girwa, District: Udaipur, situated near State Highway, on which the defendant -IOCL had set -up a petrol pump.
(2.) The plaintiff/appellant purchased the said plot of land in a court auction for Rs. 30,91,000/ - on 14.01.2008, which auction of the suit land was held against the judgment debtor and defaulter one Sh. Bhanwarlal, against whom decree in Civil Suit No. 35/2005 -(Kanhaiyalal Vs. Bhanwarlal) was passed by the learned A.D.J. No. 2, Udaipur. In the Execution proceedings in Case No. 2/2007, the said court auction was held by the concerned executing court. After the purchase of the said plot of land, the appellant/plaintiff has filed the present Suit No. 143/2011 (631/2008) Navratan Singh Rajpurohit Vs. IOCL, which came to be partly decreed by learned trial court of A.D.J. (FT) No. 3, Udaipur only to the extent of payment of monthly lease charges i.e. Rs. 2392/ - from 14.01.2008 to him but the eviction was refused by the learned court below. The reasons assigned by the learned court below are quoted herein below for ready reference: -
(3.) Being aggrieved by the same, the appellant/plaintiff has filed the present first appeal in this Court on 29.09.2011 and the same was finally heard by this Court today.;