SHANKARLAL Vs. KAMLA DEVI NAYAK

JUDGEMENT

(1.) ORDER dated 29-4-2000 in case No. 2-A-90 (7)/97-98 by Rent Controlling Authority on an application of the plaintiff/respondent under Section 23-A (b) of the M. P. Accommodation Control Act: 1961 (hereinafter referred to as 'act' for short), directing eviction of defendants/petitioners from the tenanted premises, has been assailed in this revision.

(2.) UNDISPUTABLY the defendants/petitioners are tenants in the non-residential accommodation Shop No. 176 situate at Hanumanganj Ward, Katni. The plaintiff/respondent is their landlord. Plaintiff/respondent served a notice dated 5-6-97 through her counsel on the defendants/petitioners terminating their tenancy. Reply dated 24-6-97 thereof was sent by the defendants/petitioners.

(3.) THE Plaintiff/respondent in her application averred that she requires the suit accommodation for her own business and that she has no other suitable accommodation for earning here livelihood except the suit premises in question in the city of Katni. Since the defendants/petitioners despite notice dated 5-6-97 terminating their tenancy did not vacate the suit premises, hence application under Section 23-A of the 'act' for eviction of defendants/ petitioners, was filed.