SALIM Vs. SHAKTI PICTURES SERKIT LIMITED

JUDGEMENT

(1.) THIS appeal by tenant is against the judgment and decree dated 18-

(2.) -2002 passed by the Additional District Judge, Raipur in Civil Appeal No. 46-A/97 whereby learned Court below has reversed the judgment and decree passed by the trial Court. 2. The respondent-plaintiff, had filed the suit for eviction. The trial Court has dismissed the suit on the ground that the plaintiff is not entitled for exemption under section 3(2) of the M.P. Accommodation Control Act, 1961. The notification is published in Part I of the "Madhya Pradesh Rajpatra", dated the 22th May, 1964. Said notification is quoted below :

(3.) LEARNED counsel for the respondent-plaintiff submits that the matter is squarely covered by the decision Betibai and others Vs. Nathooram and other1 and a decision A.M. Qureshi Vs. M/s Shakti Pictures Circuit Ltd. Amrawati2 para-9 of the decision rendered in the case of A.M. Qureshi2 (supra) is quoted below .