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This appeal has been preferred against the judgment and order of the High Court of Madhya Pradesh dated th January passed in Second Appeal No of by which the High
...Court while allowing the Second Appeal reversed the judgment and decree dated th October passed by the First Appellate Court in First Appeal No by which the First Appellate Court had reversed the judgment and decree dated passed by the Trial Court in Civil Suit No A allowing the application of the landlord for eviction of the tenant
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