SUBHASH CHAND JAWA Vs. SUBAHSH GUPTA

JUDGEMENT

(1.) The defendant/tenant who suffered a decree of eviction under section 12(1)(a), (b) & (f) of the M.P. Accommodation Control Act, 1961 (hereinafter referred to as 'Act' for short) by the Court below has preferred this appeal.

(2.) The trial Court, 9th Civil Judge Class-II, Jabalpur in civil suit no.491-A/1997 dated 3.8.2001 decreed the suit against appellant and respondent no.2 Mohd. Naseer, against which an appeal was preferred by the appellant before the Vth Additional District Judge, Jabalpur as Crvil Appeal No.6-A/2002 which was dismissed on 30.6.2004.

(3.) Learned counsel for appellant submitted :-