ROOPKALA CLOTH CENTRE Vs. HALAI MEMON JAMAT

JUDGEMENT

(1.) This is tenant's Second Appeal filed under Section 100 of CPC against the judgment and decree dated 18.07.2000, passed by the IInd Additional District Judge, Raipur, in Civil Appeal No. 13-A/99, affirming the eviction decree dated 01.05.1999 passed by Vth Civil Judge Class-II Raipur, in Civil Suit No. 79-A/98 on the ground of Section 12(1)(f) of MP/CG Accommodation Control Act, 1961 (hereinafter referred to as 'the Act, 1961').

(2.) Brief facts of the case are that respondent/plaintiff is an institution registered under the provisions of Wakf Act, 1954. Respondent/Plaintiff filed a suit for eviction of appellant/defendant under Sections 12(1)(b), 12(1)(f) and 12(1)(h) of the Act, 1961.

(3.) The trial court, vide judgment and decree dated 01.05.1999 decreed the suit under Sections 12(1)(f) and 12(l)(h) of the Act, 1961.