GOVIND Vs. PARIBAI

JUDGEMENT

(1.) THE unsuccessful plaintiffs have filed this second appeal assailing the judgment and decree passed by the learned First Appellate Court dismissing their suit for eviction on the grounds envisaged under section 12(1) of M.P. Accommodation Control Act, 1961 (in short the Act) by setting aside the judgment and decree dated 16.1.1991 passed by the learned trial Court decreeing the suit of eviction of plaintiffs.

(2.) MORE than 32 years ago on 9.7.1979 the plaintiffs-appellants filed suit for eviction arraying Smt. Paribai, Chhitulal and Mishrilal as main defendants while defendants No.4 to 9, who were members of the plaintiff No.2 were also impleaded as defendants.

(3.) THE other defendants, who were the members of the Samaj, have filed separate written statement.