RAMNATH MAHORE Vs. RAKESH KUMAR GANGIL

JUDGEMENT

(1.) THE applicant-defendant has preferred this civil revision under section 115 of the Code of Civil Procedure, aggrieved by the order passed by the IV civil Judge Class II, Gwalior, dated 12-7-1984, in Civil Suit No. 1-A/82.

(2.) THE non-applicant-plaintiff filed a suit for eviction against the applicant under section 12 (1) and (f) of the M. P. Accommodation Control Act, 1961 and also prayed for a decree of arrears of rent.

(3.) THE applicant-defendant filed his written-statement. Therein he stated that the defendant is not in arrears of rent and rent remitted to the landlord by money-order was refused by him. He has further averred in the written-statement that the petitioner-landlord has no genuine requirement of the accommodation, because he is a Government servant and has his own reasonably suitable accommodation. He further averred in the written-statement that the premises consisted originally of three rooms, but in the year 1977, plaintiff's father Mongaram asked back for one room, which he handed over to him. The total rent of the 3 rooms was of Rs. 150/- p. m. and so proportionate rent he has been paying.