SHYAMLAL VYAS Vs. INDERCHAND

JUDGEMENT

(1.) This petition has been filed by the landlord-applicants against the order dtd. 22/10/2021 passed by the Rent Controlling Authority, Laskar, Gwalior (M.P.) in Eviction Case No.24/95-96X90-7, whereby the application filed by the intervenor-respondents under Order 1 Rule 10 of the CPC for impledment has been allowed.

(2.) Brief relevant facts for disposal of this petition are that the applicants had filed an eviction application under Sec. 23-A of M.P. Accommodation Control Act, 1961 against the respondent No.02 on the ground of bona-fide requirement of his son before the Rent Control Authority, Gwalior. The respondent No.03 intervenor filed an application under Order 1 Rule 10 for impleadment in these eviction proceedings with the averment that it has obtained possession of the rented shop from the respondents tenant No.1 and 2 in the execution of a decree passed by the civil court in its favour. The application of the intervenor has been allowed by the impugned order against which this petition has been filed by the landlord/applicants.

(3.) Heard learned counsel for both the sides and perused the material available on record.