NOOR MOHAMMAD Vs. MURLIDHAR

JUDGEMENT

(1.) This appeal by the plaintiff is directed against the judgment and decree dated 6-1-1982 passed by the Xth Additional Judge to the Court of the District Judge, Indore, in civil appeal No. 165-A of 1981 arising out of the judgment and decree dated 28-7-1981 passed by the Xth Civil Judge Class II, Indore, in civil suit No. 324-A of 1980.

(2.) The material facts giving rise to this appeal are as follows : The plaintiff-appellant filed the present suit against the defendant-respondent for eviction from the tenanted non-residential accommodation and for the recovery of arrears of rent and mesne profits. The ground for eviction was that the plaintiff required the tenanted accommodation for starting the business of his major son Mohammad Iqbal and the plaintiff has no other suitable accommodation of his own available to him for that purpose in the city of Indore.

(3.) The defendant contested the suit. The trial court decreed the suit holding that the plaintiff's requirement was proved. On appeal by the defendant the appellate court has set aside the judgment and decree passed by the trial court and dismissed the suit. Aggrieved by the judgment and decree passed by the appellate court the plaintiff has preferred this appeal.