REGENT COMPUTRONICS PVT. LTD.

GOVIND Appellant

V/S

PANKAJ KUMAR Respondents

Referred Judgements :-

M.P. DWIVEDI VS. M.P. VIDHAN SABHA SECRETARIATE,BHOPAL [REFERRED TO]
UDAY SHANKAR UPADHYAY AND ORS. VS. NAVEEN MAHESHWARI [REFERRED TO]
SMT. SUJATA SARKAR VS. ANIL KUMAR DUTTANI [REFERRED TO]
HASMAT RAI VS. RAGHUNATH PRASAD [REFERRED TO]
PRATIVA DEVI VS. T V KRISHNAN [REFERRED TO]
MEENALEKNATHKSHIRSAGAR VS. TRADERS AND AGENCIES [REFERRED TO]
VIKAS KUMAR ONKAR PRASAD GUPTA VS. RADHAMAL HIRAMAL SINDHI [REFERRED TO]
ASGARALI SADIQUALI VS. MOHANDAS GOVERDHANDAS [REFERRED TO]
BANARSI DEVI JAIN VS. M P TRANSPORT CO [REFERRED TO]
RAJ KUMAR JAIN VS. USHA MUKHARIYA [REFERRED TO]
NAMAMAL VS. PRAKASHCHAND JAIN [REFERRED TO]
Tikamchand VS. Prakash Chandra [REFERRED TO]

JUDGEMENT

(1.) Heard finally.

(2.) This second appeal has been filed under Sec. 100 of CPC against the judgement and decree dtd. 28/4/2014, passed by the 16th Additional District Judge, Indore in Civil Regular Appeal No.10/2013, by which the judgement and decree dtd. 29/8/2012 passed by Civil Judge, Class - II, Indore in COS No.41-A/2011 for eviction under Sec. 12(1)(f) of the M.P. Accommodation Control Act, 1961 (in short "the Act of 1961") has been affirmed.

(3.) The appeal was admitted by this Court on 9/4/2015 on the following substantial questions of law:-

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GOVIND Vs. PANKAJ KUMAR

Referred Judgements :-

JUDGEMENT

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