- (1.)The judgment passed in this second appeal shall also govern the disposal of the connected Second Appeal No. 245/1994 (Smt. Prabha Grover Vs. Shri Raj Kamal, Nccl Kamal and Ashish Kamal), since both the appeals have arisen from the common impugned judgment and decree.
(2.)This is tenants' second appeal who has lost from both the Courts below.
(3.)The facts necessary for disposal of this appeal lie in narrow compass. Suffice it is to say that more than 24 years ago on 17-8-1987 a suit on the relationship of landlord and tenant was filed by the plaintiff for eviction on the ground envisaged under Section 12 (1) (a) and (d) of the M.P.Accommodation Control Act, 1961 (for brevity 'Act'). During the pendency of the suit and after expiry of one year from the date of purchase of the suit property, the plaintiff sought eviction also on the added ground of bonafide requirement to reside in the suit premises envisaged under Section 12(l)(e)of the Act.