GANGADHAR Vs. SHANTARAM LOKRE

JUDGEMENT

(1.) THIS revision petition is directed against the judgment and order dated 16.9.92 of the Rent Controlling Authority, Indore, whereby the decree of eviction has been passed in favour of the non -applicant -landlord.

(2.) THE brief history or the case is that Smt. Radhabai, the predecessor in interest and mother of present non -applicant filed application under section 23 -A of the M.P. Accommodation Control Act (hereinafter referred to as 'the Act') with the assertions that she is a widow and that she bona fide requires the house for the residence of her son and grandsons.

(3.) DURING the pendency of this application, Smt. Radhabai died and the present non -applicant Shantaram, who is the son of Radhabai was brought on record,