RAM SINGH Vs. RAMLAL

JUDGEMENT

(1.) THE appellant has suffered a decree of eviction under section 12 (1) (e) of the Madhya Pradesh Accommodation Control Act, 1961 (hereinafter referred to as the Act). The Courts below have found that the need of the plaintiff/landlord is bona fide. The trial Court accordingly decreed the suit. The judgment and decree stands affirmed by the appellate Court. This appeal has been filed against the concurrent findings recorded by the both the Courts below.

(2.) THE facts which have come on the record and which were made the basis for passing a decree of eviction be noticed.

(3.) SO far as the accommodation with the tenant is concerned, it consists of 2 rooms and one varandah. Bathroom is shared by him with the landlord.