SHANTIALATA SARKAR Vs. SHEOLAL

JUDGEMENT

(1.) THE respondent's application under section 10 of the Madhya Pradesh Accommodation Control Act 1961 for fixation of standard rent in respect of the premises in question was rejected by the Rent Controlling Authority as untenable. The District Judge Raipur, has set aside the order and remanded the case to the Rent Controlling Authority for its determination. The defendant landlord now appeals.

(2.) THE only question that arises for consideration in this appeal is whether what was leased out to the respondent was 'accommodation' with in the meaning of the Act.

(3.) THE word 'accommodation' has been defined in section 2(a) of the Act to mean -