DHANNALAL Vs. KALAVATIBAI

JUDGEMENT

(1.) This Order shall govern the disposal of the aforesaid revisions arising out of the eviction orders passed against the applicants on two separate applications filed on behalf of the respondent-landlords u/S. 23-A of the M.P. Accommodation Control Act (for short 'the Act'). In the aforesaid revisions some common questions of law are raised on behalf of the petitioners and the petitions are also based on some common facts as such the petitions are being disposed of by common order.

(2.) In both the revisions applicant-tenants have directed revisions u/S. 23-E of the M.P. Accommodation Control Act against the order passed by the RCA Indore respectively dated 21-1-1997 in case No. A-90 (7)/57/95 and order dated 3-12-98 in Case No. A-90(7)/56/95.

(3.) Briefly stated the facts of the case are that the non-applicants are the landlords and owners of the house No. 184 situated in M.T. Cloth Market Indore. It is stated that on the ground floor of the said house two shops are situated belonging to the non-applicant-landlords. It is further stated that one of the shop of the ground floor of the suit house is in occupation of the applicant Dhannalal, whereas the other shop adjacent to the first is in occupation of M/s. Tulsidas Sureshchandra, as tenants. It is alleged that the suit shops were given on rent to the respective applicants by the husband of non-applicant No. 1 Krishnadas, father of non-applicant Nos. 2 and 3. The suit shops were given on rent to the applicants for non residential purpose and the applicants are running their shops in the tenanted premises.