PREM KUMAR Vs. KANHYALAL TANYA HIRALAL ALIAS HARIRAM

JUDGEMENT

(1.) HEARD the learned counsel for the tenant-appellant.

(2.) PERUSED the record.

(3.) BOTH the Courts below have recorded concurrent findings holding the need of the landlords in respect of the accommodation in dispute to be bona fide, genuine and pressing. It has further been concurrently found that the landlords have no other suitable alternative accommodation for satisfying their need. The ground envisaged under Section 12 (1) (e) of the Madhya Pradesh Accommodation Control Act, 1961, has been found to have been established.