GEETA BAI AND OTHER Vs. GOVERDHANLAL

JUDGEMENT

(1.) Having lost in the eviction suit, defendants are now before us in this appeal.

(2.) Briefly stated, relevant facts necessary for disposal of this appeal are as under. Plaintiff brought the suit for eviction of appellants from the suit premises alleging that they are in arrears of rent which was not paid despite service of demand-notice; house accommodation is needed for the plaintiff and his family members; and that the appellant have acquired another accommodation suitable for their residence in the city of Indore. Thus, he pleaded three grounds, viz. grounds covered by Section 12(1)(a); 12(1)(e) and 12(1)(i) of theM.P. Accommodation Control Act, 1961 for eviction of appellants from the suit accommodation.

(3.) Appellants in their written statement denied the plaintiff's case and submitted that suit accommodation is a joint family property in which they also have share; they are residing therein not as tenant but in their own right.