RAJESH KUMAR Vs. BASANTLAL

JUDGEMENT

(1.) THIS is Plaintiff's appeal against dismissal of his suit for eviction of the Respondent on the grounds Under Section 12(1) (c) and (f) of M. P. Accommodation Control Act, 1961 (hereinafter in short 'the Act').

(2.) BY order dated 31 -3 -1987, the appeal was admitted on the following substantial question of law:

(3.) THE Defendant through his written statement denied that the Plaintiff is the owner and landlord of the suit shop. He submitted that he had been sending the rent through money -orders, which was refused by Manakchand. Therefore on 15 -12 -1978 he deposited the sum of Rs. 960/ - with the Controlling Authority, Balaghat. He also denied alleged need so also that he has no other shop in the town.