(1.) Parties as before this Court.
(2.) The respondents being owners and landlords on 14-12-2006 have filed a suit for eviction of the tenants/respondents from the suit premises on the grounds under section 12(1)(a), 12(1)(b), 12(1)(f) and 12(1)(h) of the M.P. Accommodation Control Act.
(3.) In the said suit it was not in dispute that the respondents are the owners and landlords of the suit premises and the appellant is the tenant therein for nonresidential purpose @ Rs. 1600/- per month.