GANPATLAL CHAUHAN Vs. DILIP KUMAR

JUDGEMENT

(1.) APPELLANT is the defendant/tenant. He has suffered eviction decree at the instance of plaintiff inter alia on the ground covered under Section 12 (1) (f) and (c) of M. P. Accommodation Control Act from two Courts below. It is against this judgment/decree, the defendant/tenant is in second appeal under Section 100 of C. P. Code. It arises out of judgment/decree, dated 30-10-1999, passed by learned 1st Additional District Judge, Shajapur, in C. A. No. 4-A of 1998, which in turn arises out of Civil Suit No. 15-A of 1987, decided by Vth Civil Judge, Class I, Sarangpur, on 23-7-1997. It was admitted for final hearing on following substantial questions of law :-

(2.) HEARD Shri G. M. Chafekar, learned Senior Counsel with Ku. V. Kasrekar, learned Counsel for the appellant and Shri A. K. Sethi, learned Counsel for the respondents.

(3.) HAVING heard the learned Counsel for the parties and having perused the record of the case, I find no substance in the appeal and hence, it merits dismissal.