- (1.) This appeal has been filed against the impugned judgment and order of the Madhya Pradesh High Court dated 6.10.2005 in Second Appeal No. 107 of 2004.
(2.) Heard learned Counsel for the parties and perused the record.
(3.) The Landlord-appellant filed a suit for eviction of the tenant from the shop in question on the ground that he needs the shop for setting up the business of his two sons viz. Nischal Upadhyay and Bhaskar Upadhyay, and there is no other suitable accommodation for the said purpose.;