CHHOTE LAL PATWA Vs. MANJU PATWA

JUDGEMENT

(1.) Heard.

(2.) Order dated 15.2.2012 passed by Civil Judge Class II , Pipariya, District Hoshangabad in Civil Suit No.8-A/2010 is being assailed vide Article 227 of the Constitution of India.

(3.) By impugned order application preferred by the petitioner under Section 13 (6) of the M.P. Accommodation Control Act, 1961 (hereinafter to be referred to as Act of 1961) seeking striking of defence of respondent/defendant has been rejected. Suit at the instance of the petitioners' is for eviction and arrears of rent.