DHEERAJ SINGH Vs. HEMANT KUMAR SHARMA

JUDGEMENT

(1.) This Second Appeal, under Sec. 100 of CPC, has been filed against judgment and decree dtd. 6/8/2024 passed by Vth District Judge, Gwalior (M.P.) in RCA No.255/2023, as well as, judgment and decree dtd. 21/11/2023 passed by XIIth Civil Judge, Junior Division, Gwalior (M.P.) in RCSA No.105/2016.

(2.) Present appeal has been filed by the tenant.

(3.) The Trial Court had granted decree for eviction under Sec. 12(1)(a) and 12(1)(f) of M.P. Accommodation Control Act (for brevity "the Act"). However, the appellate Court has set aside the decree for eviction under Sec. 12(1)(a) of the Act but has affirmed the decree of trial court which was passed on the ground of bona fide need for non-residential purposes.