Vineet Kothari, J. - (1.) The present second appeal under Section 100 of the Civil Procedure Code has been filed by the plaintiff-appellant-landlord against the judgment and decree dated 04.07.1998 passed by the learned appellate court of Additional District Judge, Sirohi in Civil Appeal Decree No. 56/93 - Ashok Kumar v. Dhula Ram , affirming the judgment and decree dated 29.09.1993 passed by the learned trial court of Munsif & Judicial Magistrate First Class, Sirohi in Civil Original Suit No. 20/93 - Shri Ashok Kumar v. Shri Dhula Ram, dismissing the suit for eviction filed by the plaintiff-appellant in respect of the suit premises, a shop in question situated at Sirohi.
(2.) The relevant extract of the findings of the learned trial court in the order dated 29.09.1993 is as under:- ...[VERNACULAR TEXT OMITTED]...
(3.) The relevant extract of the findings of the learned appellate court in the order dated 04.07.1998 is as under:- ...[VERNACULAR TEXT OMITTED]...;