R.T.S. CLAUDIAS Vs. RENT CONTROLLING AUTHORITY

JUDGEMENT

(1.) THIS is tenant's appeal under Section 32 of the M.P. Accommodation Control Act, 1961 (hereinafter referred to as the Act).

(2.) THE tenant had filed an application before the Rent Controlling Authority, Narsinghpur for fair fixation of rent, whereupon the Rent Controlling Authority by its impugned order dated 22.6.1981 fixed the rent at Rs. 300/- per month and the same was maintained by the first appellate Court, against which this Misc. Second Appeal has been filed.

(3.) ON going through the records I am satisfied with the contention of the appellant that he was not given proper opportunity while fixing the rent. Therefore, on this count alone the order impugned deserves to be set aside.