RAMA BAI Vs. KANCHAN BAI AND OTHERS

JUDGEMENT

(1.) The present petition under Section 100 of CPC has been preferred by the appellant/defendant No. 1 (A). LR/wife of original defendant- Ghasi Ram against the judgment and decree dated 25/11/2003 passed by Additional District Judge, Sironj, District Vidisha in Civil Appeal No. 25-A/2001; whereby, the judgment and decree dated 18/9/2001 passed by Civil Judge, Class-I, Sironj, District Vidisha in Civil Suit No. 7-A/2001 (Old No. 22-A/1995), has been affirmed and present appellant/defendant/tenant has been decreed to be evicted from the suit premises on the grounds available under Section 12 (1) (b) and (f) of the M.P. Accommodation Control Act, 1961.

(2.) The appellant alongwith other defendants (LRs of original defendant Ghasi Ram) suffered from both the Courts below and present appellant/defendant is challenging the concurring findings of facts and law of both the Courts below,by filing this appeal.

(3.) Precisely stated facts of the case are that a suit for eviction and arrears of rent was filed by original plaintiff Late Shri Lakhmichandra against the original defendant Late Shri Ghasi Ram on the grounds enumerated in Section 12 (1) (a), (b), (f), (m) and (o) of the M.P. Accommodation Control Act, 1961 (for short Act of 1961 ). During the pendency of the suit, original plaintiff Lakhmichandra and Defendant Ghasi Ram, both had died. Therefore, their respective LRs were brought on record.