SANTOSH KUMAR JAISWAL Vs. JOSEPH

JUDGEMENT

(1.) THE present revision is directed against the order dated 21.4.92 passed by the Rent Controlling Authority Katni in Case No. 3/A -90 (7) of 91 -92 refusing leave to defend and passing decree for eviction.

(2.) SMT . Premlata Jacob moved the Authority under the Madhya Pradesh Accommodation Control Act, 1961 (for brevity hereinafter referred to as the Act) u/s 23 -A for the ejectment of the tenant Santosh Kumar Jaiswal (applicant). The application for ejectment was made claiming the priority Clause under Chapter III -A of the Act under Section 23 -J wherein a special definition of the landlord for the purposes of Chapter III -A of the Act is provided. Section 23 -J is extracted below -

(3.) DURING the pendency of the proceedings before this Court, Smt. Premlata who was landlord, died and this Court on 29.11.94 allowed the substitution of Smt. Premlata Jacob.