SHIKHAR CHAND Vs. RAVINDRA GOTHI

JUDGEMENT

(1.) HEARD Shri Arvind Chouksey, learned counsel for the appellant on the question of admission.

(2.) THE appellant/plaintiff has filed this appeal being aggrieved by the judgment and decree dated 17.7.2014 passed by the District Judge, Betul in Civil Appeal No. 06 - A/2012 whereby the judgment and decree dated 4.10.2012 passed in Civil Suit No. 21 -A/10 by the Civil Judge Class -I, Betul has been affirmed and confirmed and a decree of eviction under Section 12(1)(f) of the M.P. Accommodation Control Act 1961 has been passed against the appellant.

(3.) THE brief facts of the case are that the respondent/landlord filed a suit for eviction against the appellant who is in occupation of Plot no.2, Nazul Sheet No. 12 Kothi Bazar, Lalli Chowk Betul as his tenant. The suit was filed claiming eviction on the ground of bonafide requirement for opening a jewellery shop. Both the courts below have recorded a concurrent finding regarding bonafide need of the respondent/ plaintiff and have decreed the suit.