RAJESH GOEL Vs. MULLO

JUDGEMENT

(1.) HEARD the learned counsel for the plaintiff-appellant as well as the learned counsel representing the defendants-respondents.

(2.) PERUSED the record.

(3.) THE plaintiff-appellant had filed a suit being Original Civil Suit No. 28-A of 1984 against Kamarlal Soni praying for a decree of his eviction from the premises in dispute which was under his tenancy and further a decree for recovery of arrears of rent and damages for use and occupation. The aforesaid suit had been filed on the grounds envisaged under Sections 12 (1) (a) and 12 (1) (o) of the M. P. Accommodation Control Act. The plaintiff had alleged that the defendant, Kamarlal, had defaulted in the payment of rent for the period subsequent to 31-10-1981.