(1.) THIS revision is directed against the order dated 18.8.1993 of Rent Controlling Authority, Indore passed in Case No. A-90(7)46/93 whereby the tenant applicant's objection as to the admissibility of questions put to the landlord regarding the rate of rent which is being paid by her, and about the accommodation under her possession has been over-ruled. Hence this Revision.
(2.) BRIEF history of the case is that plaintiff non-applicant filed a suit for eviction on the ground of bonafide requirement. It was also asserted that the plaintiff is a retired teacher and she is residing in tenanted premises. However, the description of the tenanted premises and the rate of rent was not pleaded in the application.
(3.) IT is not in dispute that the Civil Procedure Code applies in the proceedings before the R.C.A though it is true that the application is to be filed in a particular proforma, fine details of pleadings may not be necessary, but broad facts necessary to show bonafide requirement and absence of any other suitable accommodation in possession of the landlord is required to be shown. It is from this point of view that rejoinder was filed.