BHERU SINGH Vs. SEEMABAI

JUDGEMENT

(1.) With the consent of parties, matter was heard finally.

(2.) This civil revision has been filed on behalf of the petitioner under Sec. 115 of the Code of Civil Procedure, 1908 (in short "CPC") read with Sec. 23-E of M.P. Accommodation Control Act, 1961 (hereinafter referred to as the "Act of 1961") being aggrieved by the order dtd. 16/7/2024 passed by learned Sub Divisional Officer, Shujalpur, District Shajapur in case No.0024/B 121/2024-25 whereby the application filed under Sec. 23(A) of the Act, 1961 for vacating the rented premises and recovery of arrears of rent, against the respondent, has been allowed.

(3.) Brief facts of the case is that the respondent's house is situated at Krishnanagar Colony, Village Kamalya, Shujalpur, District Shajapur, Madhya Pradesh, Survey No. 175 area is 500 sq.ft. The respondent's husband acquired possession of the said house by purchasing it from the previous owner through a registered sale deed No. 623 dtd. 17/6/1997. The respondent's husband decided to shift to Shajapur in the year 2004 and the said house was rented for residential purposes at the rate of Rs.1,000.00 per month to the petitioner.