MANGATRAM Vs. JAIKUMAR

JUDGEMENT

(1.) THE appellant defendant tenant has filed this second appeal against the judgment and decree dated 16.11.2000 passed by Additional District Judge, Ujjain in Civil Appeal No. 34A/2000 confirming the judgment and decree of eviction dated 21.9.1999 passed by V Civil Judge, Class II, Ujjain in civil suit No. 15 A/98.

(2.) BOTH the Courts below have decreed the suit of the Respondent/plaintiff for eviction under section 12(l)(f) of the M.P. Accommodation Control Act, 1961 and the matter stands concluded by the findings of fact recorded by the two Courts below. The learned counsel for the appellant also does not dispute this position that no substantial question of law is involved in this appeal for determination by this Court. Accordingly this appeal has no merit and is dismissed under Order XLI Rule 11 of the Code.

(3.) LEARNED counsel for the appellant also relied on the decision of this High Court passed in Second Appeal No. 149 of 1998 (Usmangani v. Mst. Nurunnisa and another) decided on 28.8.1985.