- (1.) Applications for substitution of deceased appellant are allowed subject to all just exceptions by condoning the delay. CIVIL APPEAL NO.1696 OF 2016
(2.) The appellants are the legal heirs of deceased Subash Chandra (the landlord) who died during the pendency of the appeal before this court.
(3.) The landlord obtained an order of eviction of his tenant under the provisions of the Madhya Pradesh Accommodation Control Act, 1961 (hereinafter referred to as "the Act") by taking recourse to the special procedure contemplated under Chapter IIIA of the Act.;