REGENT COMPUTRONICS PVT. LTD.

SUNDERSINGH Appellant

V/S

RAJARAM Respondents

Referred Judgements :-

ABDUL RAHMAN V. MUHAMMAD ISMAIL [REFERRED TO]
SURAJ BAI V. S.L.AGRAWAL [REFERRED TO]
MANGILAL V. BASHIRAH [REFERRED TO]
S.R.BROS. V. TARABAI [REFERRED TO]
S.MITRA V. P.V.SHRINIVASAIYYA [REFERRED TO]
KUNJU KESAVAN VS. M M PHILIP [REFERRED TO]
ONKAR NATH VS. VED VYAS [REFERRED TO]
HASMAT RAI VS. RAGHUNATH PRASAD [REFERRED TO]
KALI PRASAD AGARWALLA VS. BHARAT COKING COAL LIMITED [REFERRED TO]
ABDUL HAMID VS. NUR MOHD [REFERRED TO]
BANKE RAM VS. SARASTI DEVI [REFERRED TO]

JUDGEMENT

(1.) The appellant/defendant/tenant has preferred this appeal against the judgment and decree of eviction passed under Section 12(1)(e) of the M. P. Accommodation Control Act, 1961 (for short, the 'Act') in relation to residential suit accommodation.

(2.) The appeal was admitted by this Court on 27-2-1986 on the following substantial question of law: -

(3.) After hearing Sarvshri N. K. Jain and K. K. Lahoti, learned counsel for the respondents and going through the record, I am of the opinion that in the facts and circumstances of the case, the appeal has no merit and deserves to be dismissed.

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SUNDERSINGH Vs. RAJARAM

Referred Judgements :-

JUDGEMENT

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