FAZAL ABBAS Vs. SHIV RAM SHARMA

JUDGEMENT

(1.) THIS revision has been filed against the order dated 5-11- 2001 passed by Rent Controlling Authority, Guna in Case No. 5-A/90-Rent-98-99 whereby directing eviction of the petitioners from the tenanted premises.

(2.) THE case of the respondent before the Rent Controlling Authority under Section 23-J of the M.P. Accommodation Control Act was that he is a retired employee of State Bank of Indore and needs the tenanted premises for his own use as well for use of his married sons.

(3.) THE learned Rent Controlling Authority by the impugned order held that except the tenanted premises respondent has no other suitable accommodation for his residence and for the residence of his family, therefore, directed eviction from the tenanted premises by the impugned order.