DILIPSINGH SAKATAWAT Vs. SOBHNADEVI

JUDGEMENT

(1.) THE Second Appeal is directed against the judgment and decree 8th August, 1990 of District Judge, Ujjain passed in Civil Appeal No. 101-A/8 whereby while dismissing the appeal, the decree of eviction of the tenanted premises in favour of the plaintiff, has been affirmed.

(2.) ADMITTED facts of the case are that the plaintiff-respondent is the owner of house No. 67, Dashara Maidan, Madhava Nagar, Ujjain. This was purchased by the plaintiff from one Rajesh, by registered sale-deed dated 16.7.1979.

(3.) ANUPAMA , daughter of the plaintiff had been married on 2.2.1989. The plaintiff's suit was decreed. The appeal against the said decree was also dismissed.