BASANT KUMAR JAIN Vs. GULAB CHANDRA GOYAL

JUDGEMENT

(1.) THE appellant-plaintiff has preferred this appeal under Section 100 of the Code of Civil Procedure being aggrieved by the judgment and decree dated 15-1-1992 passed by Vlth Additional District Judge, Jabalpur in Regular appeal No. 72-A/91 reversing the judgment and decree dated 24-8-1988 passed by the 4th Civil Judge, Class-I, Jabalpur in Civil Suit No. 44-A/87 by which the suit of the appellant was decreed under Section 12 (1) (e) of the M. P. Accommodation Control Act 1961 (for short "the Act" ).

(2.) THE facts giving rise to this appeal are that the appellant-plaintiff had filed a suit for eviction against the respondent in respect of the house No. 677 and 677/1 situated at Lordganj Jabalpur on the grounds under Section 12 (l) (a), arrears of rent, 12 (l) (e) for residential bonafide genuine requirement and 12 (1) (h) of the Act for construction of the premises in question.

(3.) THE respondent had admitted the tenancy in his written statement but the averments regarding grounds of eviction and the rate of rent have been denied. In addition to it, it was pleaded that the appellant has various alternate accommodation for his alleged need and prayed for dismissal the suit.