KUNDANMAL Vs. HUKUMCHAND (DECEASED) THROUGH L.RS. VASANTIBAI

JUDGEMENT

(1.) THE landlord has filed this Second Appeal under Sec. 100 of the Code of Civil Procedure against the judgment and decree dated 14.11.90 passed by IX Addl. District Judge Indore in Civil Regular Appeal No. 11 -A/89 thereby dislodging the judgment and decree dated 31.07.89 passed by XIII Civil Judge Class II. Indore in COS No. 2 -A/88 and dismissing the suit for eviction.

(2.) FACTS lie in a narrow compass.

(3.) I have heard Shri P.M. Bapna, learned counsel for the appellant. None appeared for the legal representatives of the deceased Hukumchand i.e. the Respondents.