MAHESH KUMAR GOYAL Vs. BIRENDRA KUMAR DOSI

JUDGEMENT

(1.) This appeal preferred by the defendant/appellants against the decree for eviction granted by both the Courts below in concurrent manner has been admitted and heard on the following substantial questions of law :-

(2.) Whether the Court below has erred in passing the decree under section 12 (1) (a) of M.P. Accommodation Control Act, 1961 when the appellant- tenant has deposited entire rent within one month from deciding the dispute, thereafter he has not committed any default in depositing the rent?

(3.) Whether the Court below has erred in relying on the document (Ex.P/