VIKAS Vs. NIRMALA SHARMA

JUDGEMENT

(1.) This revision petition under Sec. 115 of the CPC is preferred under Sec. 23-E of the M.P Accommodation Control Act, 1961 (for short 'the Act of 1961') being aggrieved by the order dtd. 6/12/2024 (Annexure P/1) in case no.0013/A-90 (7) 2022-23 by Rent Controlling Authority (for short 'the RCA'), Juni Indore whereby defence of the petitioners/tenants has been struck off under Sec. 13(6) of the Act of 1961.

(2.) Facts in brief are that respondent/landlord filed an application (Annexure A/2) under Sec. 23 of the Act of 1961 before the Rent Controlling Authority, Juni Indore for eviction of the tenants/petitioners on the ground of bona fide requirement of the suit accommodation let out for residential purposes.

(3.) The application was replied through Annexure P/3.