Arun Bhansali, J. - (1.) This second appeal is directed against the judgment and decree dated 9.2.2007 passed by the Additional District Judge No. 1, Bhilwara ('the First Appellate Court'), whereby, the first appeal filed by respondent-Rajendra Kumar has been allowed and judgment and decree dated 13.10.2004 passed by the Additional Civil Judge (Junior Division) No. 1, Bhilwara ('the trial court'), has been set aside.
(2.) The suit was filed by the appellant-Trust and its trustees for eviction and arrears of rent against the respondent. The trial court decreed the suit and the respondent-defendant was directed to handover vacant possession of the suit property (a shop) to the plaintiffs.
(3.) Feeling aggrieved, the defendant filed first appeal.;