AIR 1988 MADHYA PRADESH 225 ::1987 MPRCJ 139

Madhya Pradesh High Court

Hon'ble Judge(s): R. C. Shrivastava, K. K. Verma , JJ

Madhya Pradesh Accommodation Control Act (41 of 1961) , S.12(1)(c)— "Disclaimer" - It means renunciation by tenant of his character as such by setting up title in third person or in himself - Mere disclaimer sufficient to entitle landlord to a decree for eviction without proving further that such disclaimer affects his interest adversely and substantially. (1978) 1 MPWN 475, Overruled. (Para 2 6)