BIMLA BAI Vs. BAIJNATH SINGH CHANDEL

JUDGEMENT

(1.) THIS revision under Section 23-E of the M. P. Accommodation Control Act, 1961 (henceforth 'the Act') is directed against the order dated 31-12-1997 passed by the Rent Controlling Authority in Eviction Case No. 8-A/90 (7)196-97. The disposal of this revision shall govern the disposal of Civil Revision No. 1434/99, Civil Revision No. 1802/99 and Civil Revision No. 1804/99, as similar questions of facts and law are involved in each of these revisions.

(2.) THE applicant filed Eviction Case No. 8-A/90 (7)/96-97 against the non-applicant on the ground that the suit house was required by her for her sons Manoj Kumar Jain, Padam Kumar Jain, daughters Kumari Rashmi, Manisha and Smt. Manju and her husband. In the application, the applicant had stated that she had purchased the suit house by a registered sale-deed dated 14-6-1985 along with her late husband from late Hazi Gulam Ahmad. The non-applicant in the present revision and the non-applicant in the connected revisions were the tenants of the previous owner. Accordingly, they became the tenants of the applicant.

(3.) THE two non-applicant admitted the relationship of landlord and tenant and contested the case on merits but the other two i. e. , Sheikh Idu and Khudabux, denied the relationship of landlord and tenant, besides contesting the case on merits.