CHHAGAN LAL MITTAL Vs. TRUST MANDIR SHRI RAMCHANDRAJI

JUDGEMENT

(1.) APPELLANT/defendant has preferred this appeal under Section 100 of CPC being aggrieved by the judgment and decree dated 23-8-2003, passed by District Judge, Bhopal in Civil Regular Appeal No. 53-A/03 affirming the judgment and decree dated 31-1-2003 passed by Second Civil Judge, Class I, Bhopal in Civil Original Suit No. 123-A/2002 regarding eviction of the appellant from disputed premises under Section 12 (1) (i) of the M. P. Accommodation Control Act, 1961 (hereinafter referred to for short 'the Act' ).

(2.) THE respondents/plaintiffs have filed the suit against appellant for eviction on the available grounds under Section 12 (1) (i) of the Act from the house situated at "bal Mukund Ki Bagiya, Gujarpura Road, Bhopal', the averments of the plaint regarding ground for eviction was denied by the appellant in his written statement.

(3.) ON framing the issues, by holding the trial on appreciation of evidence the suit was decreed by the Trial Court against the appellant on the aforesaid ground. On appeal, the decree of Trial Court has been affirmed hence this appeal is preferred at the instance of the appellant/defendant.