BAFATI Vs. RAM GOPAL

JUDGEMENT

(1.) The present petition has been preferred under Art. 227 of the Constitution of India. A brief narration of facts is necessary before dealing with the points of controversy.

(2.) The respondent No. 1 had filed a suit for the eviction of the petitioner from the suit premises on the grounds of Section 12(1)(c)(f)(k)(o) of the M. P. Accommodation Control Act, 1961. The evidence was recorded in the suit, but the suit was, later on, compromised on 22-12-1972. A decree was drawn, in accordance with the terms of compromise.

(3.) Under the Compromise decree, the petitioner was required to deliver possession of a specified portion out of the suit premises by 31-12-1972 and the remaining portion was to be vacated within a period of five years from 1st of January, 1973.