VISHNUDAYAL NITYANAND Vs. ANGOORI BAI KHUSHILAL

JUDGEMENT

(1.) THIS appeal is at the instance of the tenant against whom a decree for eviction from the tenanted premises has been passed by the Courts below by holding that two of the grounds, as specified in clause (a) and clause (c) of sub -section (l) of section 12 of the M.P. Accommodation Control Act, 1961 have been established. The ground under clause (a) con templates default in payment of arrears of rent and that under clause (c) relates to creating nuisance by a tenant.

(2.) A brief calender of relevant facts for appreciating the contentions requiring determination in this second appeal is as below:

(3.) CLAUSE (a) of sub -section (1) of section 12 of the Act, as reproduced below consists of three ingredients; firstly the tenant should be in arrears of rent; secondly -a notice of demand should be served on him and thirdly he shall tender of pay the amount of arrears of rent within two months from the date of service of such a notice :