MUKESH KUMAR GARG Vs. RAMCHANDRA MOTWANI

JUDGEMENT

(1.) Learned senior counsel is heard on the question of admission.

(2.) This second appeal has been filed at the instance of tenant/defendant who has lost from both the Courts below in the suit filed by the landlord/plaintiff for eviction on the grounds envisaged under section 12 (1) (b) and (f) of M.P. Accommodation Control Act, 1961 (in short 'the Act').

(3.) Learned trial Court decreed the suit on the ground of sub-tenancy i.e. under section 12 (1) (b) of the Act. However, the ground of bona fide requirement for the purpose of business has not been found to be proved and the suit of plaintiff on that ground has been dismissed. The cross-objection filed by plaintiff before the learned first appellate Court assailing the judgment of the trial Court not decreeing the suit on that ground has also been dismissed.