HORILAL Vs. BHAJANLAL

JUDGEMENT

(1.) THIS application has been filed for initiating action for contempt on the grounds of disobedience of order passed in MCC No. 529 2009, an application under Section 151 of Code of Civil Procedure.

(2.) A suit for eviction was filed by the present applicant on the grounds contemplated under Section 12 (1) (a), (b) and (f) of the M. P. Accommodation control Act, 1961. The suit has been decreed by the Trial Court, First Appellate court and Second Appellate Court, After dismissal of the Second Appeal No. 113 of 2005 by judgment dated 17. 3. 2009 by this Court, an application under Section 151 was filed by the respondent seeking some time to vacate the suit premises even though, time granted in MCC No. 529/2009 for vacation of the suit premises has lapsed, the suit premises have not been vacated in accordance to the decree granted. Hence, this application has been filed for initiating actions for contempt

(3.) APPLICANT wants execution of a decree passed by the Trial Court and affirmed by the First Appellate Court and Second Appellate Court.