RAJENDRA GUPTA Vs. KISHORI LAL

JUDGEMENT

(1.) HEARD on admission.

(2.) THIS appeal is filed by the defendant against the judgment and decree dated 31.8.2006 passed by Fourth Additional District Judge, Gwalior in Civil Appeal No. 26 -A/2006, whereby learned Additional District Judge affirmed the judgment and decree of the trial Court by which suit of the respondent -plaintiff was decreed under section 12 (1) (c) of the M.P. Accommodation Control Act, 1961 (for short 'the Act').

(3.) THE trial Court after considering the oral and documentary evidence of the parties gave a finding in Paras 23 to 25 and has held that appellant without permission from the landlord closed the door and damaged the house of the respondent. The matter was reported at Police Station vide Ex. P -3 and in respect of illegal construction, Commissioner, Municipal Corporation submitted its report vide Ex. P -4. On the basis of the above, trial Court granted decree under section 12 (1) (c) of the Act.