PANDIT HARDUTT MISHRA Vs. MITHAILAL

JUDGEMENT

(1.) THE plaintiff has assailed the judgment and decree passed by the learned First Appellate Court dismissing his suit for eviction and allowing the appeal of tenant/defendant.

(2.) NEAR about three decades ago, the present suit for eviction on the basis of relationship of landlord and tenant was filed by plaintiff/appellant in the Trial Court on 13-7-1977 under various grounds enumerated under Section 12 (1) of M. P. Accommodation Control Act, 1961 (in short 'the Act' ).

(3.) THE grounds of eviction and the pleadings of the plaintiff were denied by defendant in his written statement.