DAYALDAS GANGWANI Vs. SHANTI SHUKLA

JUDGEMENT

(1.) THIS second appeal under Section 100 of the Code of Civil Procedure, 1908 (for short 'the Code') is directed against the judgment & decree dated 29.1.2000 passed by the 1st Additional District Judge, Rajnandgaon in Civil Appeal No. 16A/98 affirming the judgment & decree dated 7.10.97 passed by the 1st Civil Judge Class-I, Rajnandgaon in Civil Suit No.6A/97, whereby & whereunder learned Civil Judge Class-I has decreed the suit for eviction and recovery of rent on the ground of bona fide need for non-residential purpose under Section 12(1)(f) of the Chhattisgarh Accommodation Control Act, 1961 (for short 'the Act, 1961').

(2.) FOLLOWING substantial questions of law have been formulated for the decision of this second appeal:-

(3.) ON the basis of the averments made by the parties, issues were framed and after affording opportunity of hearing, learned trial Court has decreed the suit in favour of the plaintiffs. Judgment and decree of the trial Court was challenged before the lower appellate Court and the lower appellate Court has affirmed the judgment and decree of the trial Court by the judgment and decree impugned.