CHANDBAI Vs. PHOOLCHAND

JUDGEMENT

(1.) CHANDBAI, the present applicant filed a suit for ejectment against Phoolchand, the non-applicant on three grounds:(1) Non-payment of rent; (2)sub-letting of the premises, and (3) genuine requirement of the accommodation as mentioned in section 12 (1) (a) (b) and (e) of the Accommodation Control Act of 1961.

(2.) THE house was purchased by Chandbai from previous landlord of the defendant in February 1961. A notice was given after the transfer to the defendant for terminating the tenancy on the grounds mentioned above.

(3.) IT may be mentioned here that the M. p. Accommodation Control Act, 1961 came into force on 30-12-61 and the suit was filed on 1-1-62, The counsel for the applicant contends that when he had purchased the house in February 1961 there was no bar for filing a suit on the ground of genuine requirement and as that right had accrued previous to the coming into force of the M. P. Accommodation Control Act of 1961 there cannot be any bar for his filing the suit or maintaining the same.