MONA SHRIVASTAVA Vs. PAN BAI RAIKWAR

JUDGEMENT

(1.) THIS revision application is submitted under Section 23-E of M. P. Accommodation Control Act by the tenant/revisionist against an order dated 3-7-2004 passed by the learned Rent Controlling Authority, Jabalpur.

(2.) SHORT facts leading to the case are that the landlady submitted an application under Section 23 (A) (a) of the M. P. Accommodation Control Act for eviction of the revisionist. She stated that the revisionist is a tenant @ Rs. 500/- per month under an oral tenancy. The landlady is a widow having lost her husband in the year 1 995. It is further stated that the landlady is aged and finding it difficult to reside alone since last 21/2 years. Due to this the younger daughter of the landlady has started residing with her in order to take her care. Her this younger daughter is married and is residing with landlady along with her husband and two children. It is further stated that the landlady has only two rooms and one kitchen in her occupation and are insufficient for the residence. The revisionist admitted the tenancy but opposed the claim of bonafide need as pleaded by the respondent/landlady.

(3.) LEARNED R. C. A. vide his order dated 3-7-2004 found that the need of the respondent is bonafide and she has no other vacant residential accommodation of her own in the city of Jabalpur, so he passed an order for ejectment of the revisionist. Hence the revision.