PRAKASH CHAND Vs. RATAN SARAVGI

JUDGEMENT

(1.) The respondent, a retired government servant, filed an eviction suit against the appellant before the Rent Controlling Authority at Jabalpur. Various grounds for eviction were pleaded. It was the case of the respondent landlord that the building had been given on rent for a composite purpose in the sense that while the ground floor had been rented out for non-residential purposes, the upper portion had been rented out for residential purposes. Vide order dated 23-6-1996, the Rent Controlling Authority allowed the eviction petition, holding that the respondent landlord had established his bona fide requirement of the premises for his own use and for the use of his widowed daughter-in-law and directed eviction of the appellant from both portions of the dismissed premises. The tenant filed a revision petition in the high Court which was dismissed by the following order on 12-12-1996:

(2.) This appeal by special leave calls in question the impugned order of the High Court.

(3.) We have heard learned counsel for the parties and examined the record.