RAMESH CHAND SHARMA Vs. BHAGWAN SINGH AND ANR

JUDGEMENT

(1.) Heard. The plaintiff-petitioner has filed this petition against the orders dated 13-03-2012 (Annexure P-1) and dated 02-04-2012 (Annexure P-2) passed by trial Court in Civil Suit No. 38-A/2010.

(2.) By the aforesaid order, the trial Court allowed the application filed by the respondent No. 2 under Order 1 Rule 10 of CPC for eviction against the respondent No. 1 on the ground of Section 12(1)(a)(b) of M.P. Accommodation Control Act, 1961. The respondent No. 1 denied the tenancy. He further pleaded that he was not in possession of the suit premises, neither he was a tenant of the suit premises. The respondent No. 2 filed an application before the trial Court that she purchased the suit property vide registered sale deed dated 20-03-2006 from one Smt. Kunti Devi. Hence, she is a necessary party. The Court allowed the aforesaid application.

(3.) Earlier, Smt. Ram Devi, the mother of the plaintiff-petitioner filed a suit which was registered as Civil Suit No. 22-A/1996. In the aforesaid suit, following persons were parties:-