SUSHMA Vs. DEVRAJ PYARERAM VERMA

JUDGEMENT

(1.) THIS appeal, preferred under Section 32 of the M.P. Accommodation Control Act, 1961 (for short 'The Act') has been directed against the order dated 4.3.1993 passed by the IInd Addl. Judge to the Court of District Judge, Indore in M.A. No. 2/93 thereby maintaining the order dated 22.1.1993 passed by the Rent Controlling Authority, Indore in Case No. A- 90(4)/47/92.

(2.) THE order passed by the Rent Controlling Authority and affirmed by the Lower Appellate Court is to the effect that the appellants should restore the essential service temporarily after effecting the repairs in the accommodation used as latrine and bath-room.

(3.) I have heard Shri K. G. Maheshwari, learned counsel for the appellants, and Shri R. S. Garg, learned counsel for the respondent and have perused the record.