Dr. Vineet Kothari, J. - (1.) The appellants/defendants/tenants have preferred this second appeal under Sec. 100 of CPC, 1908, impugning the judgment and decree dated 14.12.2015 passed by learned first appellate court of learned Addl. District Judge No. 4, Jaipur District, Jaipur, in Civil First Appeal No. 1/2014 (15/2009) (Hariram Saini (D) through LR's & Anr. v/s. Vimla Sharma & Ors.) whereby the learned first appellate court dismissed the first appeal filed by the defendants and affirmed the judgment and eviction decree dated 24.09.2009 passed by learned Civil Judge (Sr. Division), Kotputli, District: Jaipur, in Civil Original Suit No. 4/2001 - Badri Prasad (D) through LR's v/s. Hariram Saini & Anr., whereby the learned trial court decreed the suit filed by the original plaintiff/landlord, Sh. Badri Prasad, for eviction of the defendants from the suit shop, situated at Kotputli Mohalla, Basdi, Bansoor Road, Jaipur, on the ground of reasonable and bonafide necessity of landlord and default in payment of rent and subletting. Both the courts below have concurrently granted eviction decree on the ground of default in payment of rent, bonafide and reasonable necessity of the landlord.
(2.) The suit for eviction filed by the plaintiffs/respondents was decreed by the learned trial court vide judgment and decree dated 24.09.2009 with the following findings: - -
(3.) The first appeal filed by the defendants/appellants was, dismissed by the learned first appellate court vide judgment and decree dated 14.12.2015 with the following findings: - - ;