GHANSHYAMDAS Vs. VARDHAMANMAL

JUDGEMENT

(1.) Heard.

(2.) The plaintiff has filed the present appeal being aggrieved by the judgment and decree dated 15.5.2000, passed in Civil Suit No.8A/1993, by the Addl. District Judge, Narsinghgarh Dist. Rajgarh (Biaora) whereby the suit for eviction has been dismissed despite regarding finding under Section 12(1)(a) of the M.P. Accommodation Control Act, 1961 (hereinafter referred as 'the Act') in favour of the plaintiff.

(3.) Facts of the case in short as under :-