GOVINDRAO Vs. BHAVARLAL

JUDGEMENT

(1.) THIS S. A. under section 100 Civil Procedure Code filed by legal representatives of the plaintiff is directed against Appellate judgment and decree dtd. 12-2-1984 passed in C.R.A. 146-A/84, by Fifth Addl. Judge, to the District Judge, Indore, thereby reversing trial Court's judgment and decree dtd. 28-2-1983, as passed by the trial Court, C.O.S. No. 424-A/82.

(2.) A learned Single Judge of this Court, who heard this appeal, faced with conflicting views, as expressed in judicial pronouncements, referred to the order and puzzling problem, as regards interpretation of the expression 'living jointly with' occurring in Clause 2(e) of section 2 of the M. P. Accommodation Control Act, 1961 (hereinafter referred to as 'Act, 1961'), raised the following question-

(3.) PLAINTIFF Narmadabai died on 30-11-1989 and the present appeal was filed by her sons.