SALIM Vs. KASAM

JUDGEMENT

(1.) Being aggrieved by the Judgment and Decree dated 6.9.93 passed by Additional Judge, Sendhwa in Civil Appeal No. 13 -A/92 whereby the Judgment and Decree dated 21.8.89 passed in civil suit No.53 -A/83 by Civil Judge Class -II, Sendhwa has been confirmed and the suit filed by the respondents has been decreed under Section 12(1)(c) of the M.P. Accommodation Control Act (which shall be referred herein as Act), the present appeal has been filed.