LEELAWANTE Vs. SHRICHAND

JUDGEMENT

(1.) THIS appeal arises out of the judgment and decree dated 8.4.1986 passed by Shri K.K. Shrivastava, Additional Judge to the Court of District Judge, Satna in Civil Appeal No. 13 -A/85 arising out of the judgment and decree passed in Civil Suit No. 37 -A/82 of the Court of Civil Judge, Class -I, Satna.

(2.) THE plaintiff -appellant filed a suit for ejectment of the defendant -respondent from open plot area 50 ft. x 60 ft. on Kh. No. 429/75 situated in ward No. 11 of Maihar Nagar Palika. The trial Court decreed the suit, but the appeal of the defendant -respondent was allowed by the Lower Appellate Court, hence this appeal of the following substantial questions of law:

(3.) THE counsel for the appellant referred to the provision under section 12(1)(n) of the 'Act' which reads as under: