(1.) BOTH these appeals, u/s 100 of the Code of Civil Procedure, are directed against the judgment and decree dated 30.10.96, passed in Civil First Appeal No. 22 -A/93 by XVth Addl. District Judge, Indore, in affirmance of the judgment and decree dated 6.2.90, passed in Civil Suit No. 11 -A/92 by Vth Civil Judge, Class I, Indore, decreeing respondents' suit for eviction on the ground specified in clause (a) of Sec. 12(I) of the M.P. Accommodation Control Act, 1961 (for short, 'the Act').
(2.) APPEAL No. 45/97 is filed by one of the defendants namely Indo -Burma Petroleum Company Limited (Presently, IBP Co. Ltd.) while Appeal No. 395/96 is filed by other two defendants namely J.J. Sharma and Co., and Punjab Motor Oil Stores.
(3.) I have heard Shri S.C. Bagadia, learned Sr. Counsel appearing with Shri V.K. Jain for appellants (S.A. No. 45/97), Shri Umesh Maheshwari, learned counsel for appellants (S.A. No. 395/96) and Shri S.D. Sanghi, learned Sr. Counsel appearing with Shri M.L. Agrawal for the respondent Nos. 1 to 7 in both the cases.