ASHOK KUMAR TIWARI Vs. JINDNDRA KUMAR JAIN

JUDGEMENT

(1.) With consent of learned counsel for the parties I.A. No. 14804/2011 filed by respondent; whereby he seeks modification of stay order dated 26.9.2008 is considered.

(2.) The appeal at he instance of defendant/tenant raises the following substantial question of law as to

(3.) While admitting the Appeal on above substantial question of law, the execution of the decree so far it relates to eviction was stayed by order dated 26.9.2008, subject to deposit of rent and cost as per the decree and compliance of Section 13 (1) of the M.P. Accommodation Control Act.