GOVERDHAN BARDHAR,J. - (1.) The appellant plaintiff has preferred this second appeal to challenge judgment and decree dated 28.11.2015 passed by learned District Judge, Sirohi (for short, 'learned lower appellate Court'), whereby the learned lower appellate Court has affirmed the judgment and decree dated 03.09.2011 passed by learned Civil Judge (J.D), Sheoganj (for short, 'learned trial Court') in the suit for eviction and arrears of rent.
(2.) On the basis of pleadings of the parties, as many as seven issues were framed by the learned trial court. The plaintiff respondent as well as appellant defendant examined oral as well as documentary evidence.
(3.) After conclusion of the evidence of rival parties, learned trial Court while deciding the issues against the appellant-defendant and in favour of respondent-plaintiff, decreed the suit in favour of respondent plaintiff and directed the defendant to vacate the premises within a period of two months from the date of judgment and it was further ordered that plaintiff will be entitled to Rs. 4,356/- and Rs. 121/- per month as mesne profit from the defendant.;