CHANDRA BHUSHAN Vs. VIRENDRA & ANR.

JUDGEMENT

(1.) The defendant lost in both the Courts below has filed this appeal challenging the judgement and decree passed by the lower appellate Court under Sections 12(1) (f) and 12(1)(b) of Madhya Pradesh Accommodation Control Act, 1961 (hereinafter referred to 'the Act'), while the trial Court granted decree only under Section 12(1)(f) of the Act, was admitted on 29.10.1999 on following substantial questions of law:

(2.) WHETHER the finding of the two Courts that the ground for eviction under Section 12 (1) (f) of the M.P. Accommodation Control Act, 1961 has been established, is perverse"?

(3.) Plaintiff has also sought eviction under Section 12 (1) (b) of the Act that defendant no. 1 has sub -let the accommodation to defendant no. 2. Om Prakash and at presently Om Prakash is in possession of the accommodation whereas he is carrying on business of sweets.