M.L.Shrimal, J. - (1.) This is the defendant-tenant's second appeal arising out of a suit for ejectment based on personal necessity.
(2.) The demised premises out of which the defendant was sought to be ejected is situated in Naya Bazar, Ajmer. The learned Munsiff, Ajmer after framing issues and recording the evidence of the parties and hearing the arguments decreed the suit in favour of the plaintiff by his judgment and decree dated November 25, 1972. In appeal the said judgment and decree were affirmed. The aggrieved tenant has filed this appeal.
(3.) During the pendency of this second appeal in this Court the Rajasthan Premises (Control of Rent and Eviction) Act, 1950 (hereinafter referred, to as "Act No. XVII of 1950") was amended by the Rajasthan Premises (Control of Rent and Eviction) Ordinance No. 26 of 1975 (hereinafter termed as "Ordinance No. 26 of 1975").;