PARMANAND Vs. DAMINI V MAHADIK AND ORS

JUDGEMENT

(1.) With consent, heard finally.

(2.) The writ petition under Article 227 of the Constitution of India has been preferred by the petitioner challenging the order dated 21/02/2017 (Annexure P/2) passed by VI Civil Class-I, Gwalior whereby application preferred by respondents No.1 to 4/plaintiffs under Section 13(6) of the M.P. Accommodation Control Act, 1961 (for short "Act of 1961") has been allowed and defence of the petitioner as defendant No.5 has been struck off.

(3.) Precisely stated facts of the case are that respondents No. 1 to 4 have filed a suit for eviction and arrears of rent against present petitioner as well as respondents No.5 to 8 on the ground under Section 12(1)(a)(b) and (f) of the Act of 1961. As per the plaint allegations, father-in-law (Late Govind Roa Mahadik) of plaintiff No.1 has given the suit premises to father of defendant No.1-Shirumal (who died, now represented through his Lrs./defendants No.1 to 4) on rent.