KISHANCHAND NARSUMAL Vs. PANKAJ KUMAR

JUDGEMENT

(1.) Heard finally.

(2.) This second appeal has been filed under Sec. 100 of CPC against the judgement and decree dtd. 13/3/2014 passed by the 11thAdditional District Judge, Indore in Civil First Appeal No.58/2013, by which the judgement and decree dtd. 16/7/2013 passed by the learned Class - I, Indore in COS No.99A/12 for eviction under Sec. 12(1)(d) and 12(1)(f) of the M.P. Accommodation Control Act, 1961 (in short "the Act of 1961") was confirmed.

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