BABULAL Vs. KAILASH CHANDRA

JUDGEMENT

(1.) A suit for ejectment of the defendant -appellant filed by the plaintiff -respondent seeking ejectment on the ground available under section 12 (1) (e) of the M.P. Accommodation Control Act, 1961 has been decreed by the lower appellate Court. The aggrieved defendant has come up in second appeal.

(2.) ON 4.7.1988 this Court admitted the appeal for hearing parties on the following singular substantial question of law:

(3.) HOWEVER , to relieve the defendant -appellant from the hardship of sudden ejectment, it is directed that the ejectment part of the decree under appeal shall not be available for execution for a period of six months subject to the appellant filing an undertaking on affidavit before the executing Court within a period of one month from today in the following terms: