ABDUL HAKIM Vs. ANWAR JEHAN BEGUM

JUDGEMENT

(1.) THIS is a second appeal by the defendant-tenant against whom a decree for his eviction from the suit premises has been passed by the two Courts below.

(2.) THE suit of the plaintiff-landlord for eviction of the defendant-tenant from the suit premises has been decreed both under clauses (a) and (n) of sub-section (1) of section 12 of the Madhya Pradesh Accommodation Control Act, 1961 (hereinafter referred to as 'the Act').

(3.) BOTH the Courts below have rejected all the contentions of the defendant and decreed the suit.