PARASRAM Vs. SHANTILAL

JUDGEMENT

(1.) THIS is defendants/tenants' Second Appeal filed under Section 100 of the Code of Civil Procedure, 1908 (for short "the CPC") against the judgment and decree dated 15th October, 1997 passed by the 4th Additional District Judge, Raipur, in Civil Appeal No. 52-A/1997.

(2.) FACTS in brief necessary for disposal of this appeal are that the landlords/ plaintiffs/respondents filed a suit for eviction and arrears of rent against the appellants under Sections 12(1) (a), 12 (1) (f) and 12(1) (i) of the M.P./C.G. Accommodation Control Act, 1961 (for short "the Act").

(3.) THE tenants filed an appeal against the judgment of the Trial Court. The landlords also preferred a cross-objection.