GHASIRAM Vs. DHANRAJ

JUDGEMENT

(1.) THIS is an appeal by the landlord under section 32 of the M.P. Accommodation Control Act. 1961, against the order, dated 7.7.1965, passed by the District Judge, Bhopal, in Rent Control Appeal No. 1 of 1964, affirming the order, dated 5 -12 -1963, passed by the Rent Controlling Authority, Bhopal, in Rent Control Case No. 55/A -90 -ADM/62 -63, directing the landlord to restore the amenity available to the tenant which he had been deprived of contrary to Section 38 of the M.P. Accommodation Control Act, 1961.

(2.) THE respondent in his petition to the Rent Controlling Authority complained that the present appellant who was the landlord, had closed one door leading to the gallery. As a result, the tenant found considerable difficulty in using the gallery, which was a part of the leased premises.

(3.) THE Rent Controlling Authority, as also the District Judge upheld all the contentions of the tenant and negatived those of the present appellant. Hence the present appeal.