GOVERDHANDAS Vs. RAJENDRA KUMAR

JUDGEMENT

(1.) THIS defendant tenant's second appeal u/s 100 C.P.C. against eviction decree as passed by the trial Court, and confirmed by lower Appellate Court, on the ground of bonafide requirement as specified in Sec. 12 (1) (1) of the M.P. Accommodation Control Act, 1961 (for short the 'Act')

(2.) THE findings on the point of bonafide requirement being concurrent, I am fuly conscious of the extremely limited scope of interference in such appeals.

(3.) LEARNED counsel appearing for the respondents explaining the circumstances, leading to the compromise decree in the earlier suit, submitted that it had no bearing on the present suit. The time gap between the two suits is also important. Referring to Ex. P. 6 it was argued that the plaintiff was not setting up any new business.