LATE MOHANLAL THROUGH HIS LRS. Vs. DHARAMPAL THROUGH HIS LRS.

JUDGEMENT

(1.) The plaintiff-landlord-Mohanlal s/o Shri Juharmal Ji, who is now represented by his legal representatives, Smt. Nirmala w/o Late Mohanlal and others, has filed the present second appeal under Sec. 100 Code of Civil Procedure in this Court on 26.02.2004 against the defendant-tenant-Dharampal s/o Shri Bhikhaji, in respect of the suit house in question situated at Takhatgarh, Tehsil Sumerpur, District Pali.

(2.) The suit for eviction filed by the plaintiff-landlord inter alia on the ground of default and bona fide need of the landlord, came to be dismissed by both the learned courts below, with the following findings and observations:-

(3.) The present second appeal was admitted by this Court on 03.08.2011, framing the following substantial questions of law for consideration by this Court:-