JAGDISH CHANDRA AND OTHERS Vs. CHANDRA SHEKHAR SHARMA

JUDGEMENT

(1.) The judgment in this appeal shall also govern the disposal of Second Appeal No. 481 of 1983 (Jagdish Chandra & 4 others Vs. Kishorilal).

(2.) Both these appeals were admitted on the following substantial question of law :

(3.) Second Appeal No. 482 of 1983 arises out of Civil Suit No. 47-A of 1981. The appellants filed this suit against respondent Chandra Shekhar Sharma for eviction from the suit house on certain grounds under Sec. 32 of the M.P. Accommodation Control Act, 1961, (hereinafter called 'the Act') alleging that the erstwhile landlord of the suit house Keshori lal Jain executed a registered will dated 15-4-1963 (Ex. P-1) bequeathing the suit house to them.