GOVIND PRASAD GEETE Vs. VIDYAWATI

JUDGEMENT

(1.) This is an appeal under Section 32 of the M.P. Accommodation Control Act, 1961 (in short "Act") against the appellate order passed by learned Second Additional Judge to the Court of Third Additional District Judge (Fast Track) in Misc. Civil Appeal No.7/2006 whereby order dated 13.09.2006 passed by Rent Controlling Authority Khandwa in Case No.1-A/90(1) of 2005-06 has been modified to the extent mentioned in the impugned order.

(2.) Learned counsel for the parties did not dispute the proposition that a decree of specific performance of contract has been passed against the appellant and sale-deed has been executed. In this view of the matter the question of ascertaining the standard rent does not arise since now appellant is owner of the suit property.

(3.) In this view of the matter, the order of learned two Courts below are hereby set aside and the application under section 10 of the Act filed on behalf of respondents shall stand dismissed. If any amount has been deposited by the appellant as per interim direction of this Court, he shall be free to withdraw the same.