RADHESHYAM BHAVSAR @ RAJENDRA BHAVSAR Vs. RAJKUMAR JAIN

JUDGEMENT

(1.) The present revision is arising out of the order 03.12.2019 passed by the Rent Controlling Authority rejecting the application under Order 7 Rule 11 of CPC.

(2.) Undisputedly, the facts of the case reveal that the applicant before Rent Controlling Authority a widow being a special class of landlord under the provisions of Accommodation and Control Act, 1961 has filed an application for eviction of the tenant.

(3.) During the pendency of the case, the widow expired and an application was filed under Order 7 Rule 11 of the CPC for dismissing the case as the widow was no more. The Rent Controlling Authority dismissed the application.