RAMESH CHAND Vs. SMT. SHAKUNTLA

JUDGEMENT

(1.) Heard on IA No.4653/2016, an application under Order 22 Rule 4, 10 read with Order 1 Rule 10 CPC filed by one Smt. Rachna Agrawal W/o Shri Krishna Mohan Agrawal, reply whereto has been filed by the appellant vide document No.4088/2016.

(2.) Facts relevant for consideration and disposal of the aforesaid IA are that one Ganesh Prasad Agrawal had filed a suit for eviction against the present appellant/tenant on the ground of bonafide need under Section 12 (1) (f) of the M.P. Accommodation Control Act, 1961 (hereinafter referred to as "the Rent Act") vide civil suit No.321A/1983. The suit was decreed by the trial court vide judgment and decree dated 23/5/1994.

(3.) On appeal before this Court by the appellant/defendant, this Court admitted the second appeal on the following substantial question of law on 16/7/2008:-