SARDAR Vs. OMPRAKASH

JUDGEMENT

(1.) HEARD on admission.

(2.) THIS appeal is filed by the landlord against the judgment and decree dated 10.10.2006 passed by Eleventh Additional District Judge, Gwalior in Civil Appeal No. 29 -A/06, whereby the learned Additional District Judge reversed the judgment and decree of the trial Court and dismissed the suit for ejectment filed under section 12 (1) (a) and (c) of the M.P. Accommodation Control Act, 1961.

(3.) IN respect of Section 12 (i) (c) of the Act. the respondent/tenant in para 1 of his written statement very specifically admitted that mother of the plaintiff Smt. Nalini was receiving the rent and he has not denied the title of the plaintiff. PW 1 in para 7 of his statement admitted that rent receipts D -