SUMITRA DEVI Vs. SHAILENDRA SINGH

JUDGEMENT

(1.) THE learned counsel representing the plaintiff -landlord who is present in the Court at this stage has also been heard.

(2.) THE tenant -applicant feels aggrieved by an order passed by the trial Court where by allowing an application filed by the landlord -plaintiff, his defence has been struck off as contemplated under Section 13(6) of the M.P. Accommodation Control Act, 1961.

(3.) THE suit, as stated by the learned counsel for the applicant, had been filed by the plaintiff -landlord on 20.2.2001.