SANJAY KUMAR Vs. JITENDRA

JUDGEMENT

(1.) Petitioner has filed this petition challenging order dtd. 13/7/2017. By said order, application filed by petitioner for striking out defence of defendant was dismissed.

(2.) Counsel appearing for petitioner submitted that since defendant has taken a stand that he is not a tenant, therefore, order of eviction cannot be passed and defence against eviction has to be struck down by the trial Court.

(3.) Counsel appearing for respondent submitted that petitioner is not a tenant, therefore, provisions of Sec. 13 (6) of M.P. Accommodation Control Act, 1961 will not be applicable in the case.