KHANCHAND Vs. PRAKASH CHANDRA JAIN

JUDGEMENT

(1.) THIS order shall govern the disposal of this revision as well as Civil Revision No. 197/2004 (Prakashchand Jain v. Hiralal Jain), Civil Revision No. 198/2004 (Prakaschand Jain v. Ram Sewak) and Civil Revision No. 199/2004 (Prakaschand Jain (Vaidya) v. Asharam) as all these revisions arise out of the different shops located in the same building and the landlord in all these cases is common and most of the facts and law applicable are common in all these revisions.

(2.) IN the course of this order parties will be referred to by the ranks assigned to them before the Rent Controlling Authority, Tikamgarh (henceforth the 'RCA') i.e. the landlord will be referred to as applicant and the tenants will be referred to as non -applicants.

(3.) LANDLORD , Prakashchand filed four applications against different tenants under Section 23 -A of M.P. Accommodation. Control Act, 1961 (henceforth the 'Act') for their eviction on the ground of bona fide requirement, before the RCA. The application filed against tenants Khanchand and Premchand was registered as Case No. 1/A -90Q) /2003 -2004, application filed against tenant Hiralal was registered as Case No. 3 -A -90(1)/2000 -2001, application filed against tenant Ramsewak was registered as Case No. 1 -(A) -90(1) /2000 -2001 and application filed against tenant Asharam was registered as Case No. 2 -A -90 (1) / 2002 -2003.