BALKRISHNA Vs. GURUPREET SINGH

JUDGEMENT

(1.) The appellant has filed this appeal against the judgment and decree dated 11/05/2019 passed by 1st Additional District Judge, (West Nimad) Mandleshwar in Civil Regular Appeal No.30/2017 thereby confirming the judgment and decree dated 23/11/2017 passed by Civil Judge Class-I, (West Nimad) Mandleshwar in Civil Suit No.36-A/2013

(2.) Brief facts of the case are that the respondent/plaintiff has filed a suit for eviction and recovery of arrears of rent against the present appellant under Section 12(1)(a) and 12(1)(f) of the M.P. Accommodation Control Act, 1961 on the ground of arrears of rent and bonafide requirement of the tenanted shop for his own business. The suit was contested by the appellant / defendant by denying all the averments of the plaint, including on the ground, there is no arrears of rent and he has paid the rent of the suit accommodation regularly to the respondent/plaintiff. It is denied that the suit is required by the respondent/plaintiff for his alleged business.

(3.) The trial Court framed the issues and after recording the evidence, decreed the suit in favour of the respondent/ plaintiff under Section 12(1)(a) and 12(1)(f) of the Accommodation Control Act. Against the said judgment and decree, the appellant has preferred an appeal before the Appellate Court. The Appellate Court by the impugned judgment and decree affirmed the judgment passed by the trial Court. Being aggrieved by that judgment and decree, the appellant has preferred this appeal.