DEENA NATH Vs. POORAN LAL

JUDGEMENT

(1.) Leave granted.

(2.) This appeal filed by special leave is directed against the judgment and decree passed by the High Court at Jabalpur in Second Appeal No. 81/ 98 in which the Court set aside the concurrent judgment of the Courts below and dismissed the suit. The appellant, who is the landlord of the suit premises filed Civil Suit No. 4-A/92 in the Court of the lst Civil Judge, Class I, Hoshangabad seeking eviction of the respondent, the tenant on the grounds of default and bona fide requirements under Ss.12(1)(a) and (f) of the Madhya Pradesh Accommodation Control Act, 1961 (for short 'the Act') respectively.

(3.) The suit premises is one of the five shop rooms on the ground floor of the building owned by the plaintiff. It was the case of the plaintiff that he needs the shop room in occupation of the defendant for the purpose of opening a new shop for his son Pradeep Kumar Gupta.