SUJANMAL Vs. KAILASH CHANDRA AGARWAL

JUDGEMENT

(1.) This is tenant's appeal from an eviction decree suffered by him concurrently under Section 12(l)(a) of the M.P. Accommodation Control Act, 1961 (hereinafter referred to as 'the Act' for short).

(2.) Facts relevant for the disposal of this appeal in short are as under.

(3.) A shop in Jaora was let out to appellant on payment of monthly rent of Rs.351. Appellant committed defaults in payment of rent. A demand-cum-notice calling upon him to pay arrears of rent from 1.12.1999 to 30.6.2003 was served, but he failed to pay or tender demanded arrears of rent. Hence, respondent/landlord filed suit seeking eviction of the appellant from suit shop on the ground of non- payment of arrears of rent as also on the ground of bonafide need. Suit was contested by the appellant. On the basis of pleadings, trial court framed issues and allowed parties to adduce evidence.