PANDHARINATH Vs. RUKMINIBAI

JUDGEMENT

(1.) THESE two appeals are being disposed of by this judgment as these appeals arise out of the common judgment passed by First Additional Judge to the Court of District Judge, Khandwa in Civil Appeal Nos. 59A/83 and 60A/83.

(2.) BEING aggrieved by the judgment and decree dated 11-3-1991 passed by the Court of First Additional Judge to the Court of District Judge, Khandwa in Civil Appeal No. 59-A/83 and Civil Appeal No. 60-A/83 arising out of the judgment passed by the Second Civil Judge Class-II, Khandwa on 8-9-1983 in Civil Suit No. 27-A/77, the appellant/plaintiff preferred these two appeals.

(3.) AFTER taking evidence, the trial Court decreed the suit on the grounds enumerated under Sections 12(1)(a) and 12(1)(c) of M.P. Accommodation Control Act, 1961 (hereinafter referred to as the 'Act') but on remaining grounds it was dismissed.