DAYA RAM Vs. SEETA BAI

JUDGEMENT

(1.) THIS revision petition, presented under Section 23 -E of the M.P. Accommodation Control Act, 1961 (for short the 'Act') is directed against the order dated 14.7.92 rendered by the Rent Controlling Authority, Indore in Case No. A -90 (7) 405/84 -85 thereby ordering the eviction of the applicant from the tenanted premises within a period of two months from the date of the order.

(2.) BRIEFLY stated the facts of the case arc that the original -applicant -landlady Smt. Seetabai widow of Nagulal Shukla filed the application before the Rent Controlling Authority under Section 23 -A (b) of the Act for the requirement of starting of the business of her major son in ther suit -premises. After obtaining leave to defend in terms of Section 23 -C of the Act, the applicant resisted the claim of eviction. The evidence was thus, recorded. On evaluation of the evidence, the Rent Controlling Authority found that the need was established in terms of law and passed the order of eviction as noted above.

(3.) I have heard Shri R. S. Garg learned counsel for the applicant and Shri N. K. Patni, learned counsel for the legal representatives of the deceased non -applicant. I have also perused the record.