CHHINDWARA FUELS & ANOTHER Vs. VISHAL & OTHERS

JUDGEMENT

(1.) One Smt. Santkumari Soni had filed a civil suit before the Court of Civil Judge Class-1, District Chhindwara for eviction of tenants from suit house and arrears of rent. During the pendency of the suit, plaintiff Smt.Santkumari Soni died on 26.08.05 and legal heirs of plaintiffs were brought on record.

(2.) Learned Trial Court decreed the suit for eviction on the ground of bonafide of Kalpana for residential purpose and need of Sangeeta for non- residential purpose. The Judgment and decree passed by the Trial Court was affirmed by the 1st Appellate Court vide its judgment and decree dated 28.11.15. Appellants have challenged the judgment and decree passed by the 1st Appellate Court.

(3.) Learned counsel appearing for the appellants has proposed following substantial questions of of law:-