DRAUPADI BAI Vs. PREM SINGH JAGANNATH RATHORE

JUDGEMENT

(1.) A suit filed by the plaintiff/appellant seeking ejectment of the defendant/respondent from the suit accommodation, residential one, on the grounds available under clauses (a) and (e) of Sub-section (1) of Section 12 of the M. P. Accommodation Control Act, 1961, (the 'act', for short), having been dismissed by the Courts below; the present appeal has been filed.

(2.) THE question on which the appeal was admitted for hearing on 7-4-1984 has been recast during course of hearing by enlarging its scope and hence the appeal has been heard on the following question :

(3.) THE suit was filed by one Avantika Bai, who having expired during the pendency of this appeal, her legal representatives have been brought on record. Ground under clause (a) has been negatived by the Courts below and the learned counsel for the appellants does not dispute that finding. The facts to be stated hereinafter shall be confined to the ground under clause (e ).