LAXMINARAYAN Vs. JAMBU DAL MILLS

JUDGEMENT

(1.) THIS revision is directed against the order dated 6.4.92 passed in Civil Suit No.110 -A/89 whereby the plaintiffs three applications; one, for amendment in the pleading, other for amendment in the issues and the third for examination of rent receipts by an expert have been rejected.

(2.) THE brief history of the case is that plaintiff non -applicant filed a suit in the Court of Vth Addl. Distt. Judge, Indore with the assertions that he is the landlord of the suit premises. It is bona fide required by the plaintiff and its partners, that defendant has failed to pay rent @ 2,100/ - per month and, therefore, is liable for eviction. It was also asserted that he purchased the suit premises from the heirs of one Shri Hemchandra Mishra on a consideration of Rs. 1,61,000/vide registered deed dated 29.4.87. The suit has been filed on 20.7.89.

(3.) AS the defendant did not pay the rent the plaintiff filed an application u/s. 13(6) of the M.P. Accommodation Control Act (hereinafter referred to as 'the Act). The Trial Court directed the defendant to deposit the rent (1) 2,100/ - per month for the period from 1.10.87 to 31.8.90 by 13.9.90. The defendant failed to pay the rent as directed.