RAMHAU RAM SAHU, Vs. JOT KUNWAR BAI SAHU

JUDGEMENT

(1.) This is tenants' revision filed under Sec. 23-E of the Chhattisgarh Accommodation Control Act, 1961 (henceforth 'Act, 1961) questioning the order of Rent Controlling Authority, Rajnandgaon dtd. 21/9/2012 granting application filed under Sec. 23-A of the Act, 1961.

(2.) Respondent/landlady filed an application under Sec. 23-A of the Act, 1961 for eviction of petitioners/tenant from the suit accommodation on the ground of her bonafide requirement stating inter alia that the suit accommodation, which was let out to tenant for residential purpose, is required bonafidely by her as residence for herself, as she has no other reasonably suitable residential accommodation of her own at Rajnandgaon city and she is residing with her neighbour; and on notice for eviction being served upon petitioner on 22/6/1999, tenant -Ramhau Ram Sahu has neither vacated the suit accommodation nor made payment of rent and, as such, landlady is entitled for eviction of the tenant and vacant possession of the suit accommodation under Sec. 23-A of the Act, 1961.

(3.) Tenant- Ramhau Ram Sahu and his wife- Laxmibai Sahu have filed their written statement stating that suit accommodation was given on partition to his wife -Laxmibai Sahu on 18/1/1995 and thus she has become the owner of the suit accommodation and, as such, they are not the tenants of landlady- Jot Kunwar Bai Sahu and therefore, the application deserves to be rejected.