GOPAL DAS Vs. KASTURI DEVI BEGANI

JUDGEMENT

(1.) This revision is directed against the order dated 15-6-2001 passed by the Rent Controlling Authority, Raipur.

(2.) The facts in brief are that the respondent widow filed a petition for eviction of the present applicant from the suit premises under Section 23-A (b) of the M.P. Accommodation Control Act on the ground that she is under the special category being a widow as her husband had died in March, 1989, that she has become handicapped and further that she has two sons namely Manoj and Manish and as such it was contended that the accommodation which is a non-residential one is bona fide required for carrying on business.

(3.) The defendant/present applicant denied the need and contended that there was no bona fide requirement. During the pendency of the petition and application for grant of leave to defend was filed. The said application was allowed.