FATIMA BAI Vs. SHAKIR ALI

JUDGEMENT

(1.) BEING aggrieved by the judgment-decree dated 3-2-2000 passed by 7th ADJ, Bhopal in C.A. No. 152-A/99 affirming the judgment-decree dated 17-9-1999 passed by 8th Civil Judge Class-II, Bhopal in C.S. No. 6-A/99, defendant/appellant has preferred this appeal under Section 100, Civil Procedure Code.

(2.) THE appeal has been admitted on the following substantial questions of law :-

(3.) IT has been contended that during the pendency of the appeal plaintiff/respondents after purchase of a plot has constructed a suitable accommodation for his requirement and the bona fide need as prayed, has been vanished. In the absence of other L.Rs. of the deceased tenant-late Ali Husain, the Courts below erred in decreeing the suit for eviction as against the defendant/appellant only.