AWANTIKA PRASAD GUPTA Vs. LAXMIBAI SONI

JUDGEMENT

(1.) THIS petition has been preferred by the tenant. An order of eviction was passed under Chapter III A of the M.P. Accommodation Control Act, 1961 (hereinafter referred to as the 'Act').

(2.) THE brief facts for the purpose of this petition may be noticed.

(3.) A petition was filed by the landlady in October 1989 before the Rent Controlling Authority claiming herself to be a widow. She stated that she bonafide required the premises in dispute for residential purpose. The petitioner tenant was served in the proceedings. He sought leave to defend. This was granted.