BABU KHAN Vs. R D S AHLUWALIA

JUDGEMENT

(1.) DEFENDANT aggrieved by judgment and decree passed by Lower Appellate Court has filed present appeal by which Appellate Court reversed the judgment and decree passed by the Trial Court and decreed the suit of the plaintiff/respondent under Section 12 (1) (e) and (h) of M. P. Accommodation control Act, 1961 (hereinafter referred as the 'act' ).

(2.) THIS appeal was admitted on 27-8-2001 on following substantial questions of law:-

(3.) LEARNED Counsel for the appellant submits that he has filed an application LA. No. 2600/2002 under Order 41 Rule 27, CPC by which he sought permission for taking certain documents on record. This application may be allowed. Learned Counsel for the respondent submits that these documents were filed in the Trial Court but the appellant has not asked any question on these documents. From the perusal of the Trial Court record it appears that these documents are available at pages 27 and 28 of the record. At this stage learned Counsel for the appellant submits that he is not pressing this application filed under Order 41 Rule 27, CPC, consequently this application is dismissed as not pressed.