DURGA PRASAD VERMA Vs. MUNICIPAL CORPORATION

JUDGEMENT

(1.) FEELING aggrieved by order dated 27-2-98 passed in Misc. Appeal No. 19/92 by 8th Additional Judge to District Judge, Gwalior confirming the order dated 5-3-92 passed in Case No. 48/89 by 8th Civil Judge Class-II, Gwalior wherein an application of plaintiff under Order 39 Rules 1 and 2, C. P. C. was dismissed, the plaintiff-petitioner has filed this revision praying for allowing the interim relief as sought for.

(2.) PLAINTIFF had filed the suit for restraining respondents-defendants from interfering in his possession on Municipal Quarter No. 21-22 which he continues to occupy even after retirement.

(3.) THE respondents contested the suit on the ground that since the premises were occupied in lieu of plaintiff being employee of the Municipal Corporation, he has lost further right to occupy the same after his retirement in view of the provisions envisaged under Section 63 of the M. P. Municipal Corporation Act, 1956.