GOBARILAL GANESHRAM RATHORE Vs. KRISHI UPAJ MANDI SAMITI

JUDGEMENT

(1.) THE two Courts below have passed a decree for ejectment of the tenant/appellant from the suit accommodation, non-residential one (a shop), on the ground available under Section 12 (l) (a) of M. P. Accommodation Control Act, 1961.

(2.) ON 14-7-1978 this Court admitted the appeal for hearing parties on the following substantial question of law :

(3.) DURING the course of hearing, it was pointed out to the learned counsel for the appellant hat the question framed by this Court did not arise for a decision in the appeal in view of the provisions contained in Section 3 (1 ) (a) of M. P. Accommodation Control Act, 1961, and hence the following additional question of law was framed on 24-7-1991: