VIVEK ENTERPRISES Vs. JAGAT GURU SHANKRACHARYA SWAMI

JUDGEMENT

(1.) This second appeal by the defendant/appellant is directed against the judgment and decree dated 24.04.2018 passed in RCA No.1800031/2014 by Eighteenth Additional Judge Jabalpur (M.P.), arising out of judgment and decree dated 30.09.2014 passed in C.S. No.35-A/2014 by Second Additional Judge to the Court of First Civil Judge Class I, Jabalpur (M.P.), whereby the suit filed by the plaintiff was decreed.

(2.) Briefly stated, Plaintiff/respondent filed a suit for eviction of defendant/appellant from the suit premises under Sections 12(1)(a), 12(1)(c), 12(1)(f) and 12(1)(h) of the M.P. Accommodation Control Act, 1961 (for short the Act) on 17.09.2002.

(3.) It is not in dispute that defendant/appellant is in possession of tenancy/shop No.7, as tenant.