DEVI BAI Vs. RAMBAI

JUDGEMENT

(1.) THE applicants have filed this revision against the order dated 12- 8-1998 passed by the Rent Controlling Authority, Dhamtari whereby the Rent Controlling Authority has allowed an application filed by the respondent- widow under Section 23 of the Accommodation Control Act within the specified category on the ground that the accommodation is needed by her for residential purpose. The widow is aged about 80 years.

(2.) THE respondent filed an eviction application under Section 23-A of the M.P. Accommodation Control Act being widow of Lakhanlal Choubey against the tenant Gajanmal. It was contended that the accommodation is required by her as she has no other house at Dhamtari. It was also contended that because of ear disease, she had to come to Dhamtari for treatment and because the tenant was not vacating the house, his son Chandraprakash had to reside in a tenanted house. The application was opposed.

(3.) THIS Court has also considered the evidence on record and heard the learned counsel for the parties.