- (1.) Leave granted.
(2.) Whether the civil court has jurisdiction to entertain a composite suit filed by the appellant herein for eviction of the tenant is the question involved in this appeal which arises out of a judgment and order dated 28th September, 2006 passed by a learned Single Judge of the High Court of Madhya Pradesh at Indore in Second Appeal No. 260 of 2004, whereby and whereunder while allowing the appeal filed by the respondent, the suit filed by the appellant for eviction of the respondent was dismissed.
(3.) The basic fact of the matter is not in dispute.;