POONAM CHAND Vs. DHAN RAJ

JUDGEMENT

(1.) This is tenant's motion for action in contempt against his landlord-respondent for non-compliance of the compromise decree dated 1-12-87 passed in Second Appeal and order passed in revision petition on 29-2-96.

(2.) The present contempt petition has a chequered history. The facts and circumstances leading to filing of it are stated hereinbelow.

(3.) It is revealed from the material available on record that an ejectment suit was filed by the landlord-respondent on the ground of reasonable and bona fide personal necessity as envisaged under Clause (h) of sub-sec. (1) of Sec. 13 of the Rajasthan Premises (Control of Rent and Eviction) Act, 1950 (for short 'Act No. 17 of 1950') against the tenant-petitioner and other tenants which was dismissed by the learned trial Court on 31-5-1975.