LAWS(MPH)-1996-8-71

BACHCHI LAL Vs. HUKAM CHAND

Decided On August 29, 1996
BACHCHI LAL Appellant
V/S
HUKAM CHAND Respondents

JUDGEMENT

(1.) THE plaintiff was successful in the trial Court. The first appellate Court has gone against the plaintiff. This is how this second appeal has come to be lodged in this Court.

(2.) THE facts which have led to this litigation to be initiated be noticed.

(3.) THE suit was filed under Section 12(1)(e) of the Madhya Pradesh Accommodation Control Act, 1961 (hereinafter referred to as the Act). As the bona fide personal need was the ground on which eviction was being sought and as this has been appreciated by both the Courts below and as both the Courts below have arrived at contradictory conclusions, it would be useful to notice in detail as to what the parties have stated when they appeared in the witness-box.