RASHID ANSARI Vs. SUREKHA

JUDGEMENT

(1.) Feeling aggrieved by the order dated 15.5.2012 passed by learned Rent Controlling Authority, Betul in Case No. 1-A/90(7)/ 2011-2012 whereby the application of plaintiff-respondent filed under Section 23-A for eviction has been allowed and eviction decree has been passed against the present applicant, this revision under Section 23-E of the Madhya Pradesh Accommodation Control Act, 1961 (for short Act of 1961) has been filed.

(2.) No exhaustive statements of fact are required to be narrated for the purpose of disposal of this appeal. Suffice it to say that respondent-plaintiff filed an application under Section 23-A of the Act of 1961 on the averment that she being the widow comes within the ambit and sweep of specific landlord described under Section 23-A (a) of the Act of 1961 and because the suit accommodation is required for the bona fide need of residence of her sons, therefore, the present application has been filed praying that the application of eviction be decreed.

(3.) After obtaining leave to defend, the present applicantdefendant filed written-statement and denied the averments made in the application. The learned Rent Controlling Authority allowed the application of eviction and passed a decree against the present applicant/tenant. In this manner, this revision application has been filed.