MELARAM JAIRAM PUNJABI Vs. SHAH BABULAL CHHOTELAL MEHTA

JUDGEMENT

(1.) DEFENDANT tenant has preferred this appeal against the judgment and decree dated 27-2-1986 passed by the IInd additional District Judge, Raigarh in C. A. No. 9-A/84 affirming the judgment and decree dated 3-12-1983 passed by the 1st Additional Civil Judge, Class II, Raigarh, decreeing the plaintiff's suit for eviction.

(2.) BY Order dated 13-7-1988 the appeal was admitted for final hearing on the following substantial question of law :

(3.) BY Order dated 25-3-1994, this Court decided the aforesaid substantial question of law against the defendant in the following words :