JAGDISH PRASAD SRIVASTAVA Vs. ADARSH DEEWAN

JUDGEMENT

(1.) HEARD on admission.

(2.) THIS second appeal is against the judgment and decree dated 30.4.1998 passed by First Additional District Judge, Gwalior in regular civil appeal No. 15/98, arising out of the judgment and decree passed by Tenth Civil Judge, Class II, Gwalior in Civil Suit No. 241/94.

(3.) THE appellant defendant -filed first appeal before the lower appellant Court, challenging the judgment and decree passed by the trial Court to be illegal and contrary to law. Lower appellate Court confirmed the decree of the trial Court on the ground u/s 12(1) (a) and 12(1) (f) however, learned lower appellate Court did not find proof u/s 12(1) (c) of the M.P. Accommodation Control Act.