RAJKUMAR Vs. MEENA BAI

JUDGEMENT

(1.) WHETHER the Courts below, in granting a decree in favour of the respondent landlady, under Section 12(1)(f) of the M.P. Accommodation Control Act, 1961, overlooked that the landlady has not proved her ownership of the suit accommodation which was an essential requirement of the above provision?

(2.) (2) Whether the Courts below in granting the decree aforesaid overlooked the material circumstances that another portion in the same house was available to the landlady for the need set up by her? 1982 MPLJ 279 distinguished. Appeal dismissed.