JAGDISH PRASAD Vs. SUMITRABAI

JUDGEMENT

(1.) THIS order shall also govern the disposal of Civil Revision No 202 of 1985 (Om Prakash v Smt. Padmavati and others). These revisions involve a common question.

(2.) THESE revision petitions under section 23 -E of the Madhya Pradesh Accommodation Control Act, 1961 (for short 'the Principal Act' or 'the Act') are directed against the orders passed by the Rent Controlling Authority Indore in Cases Nos. 654/84 (Sumitrabai and two others v. Jagdish Prasad) and 279/83 (Smt Padmavati and another v. Omprakash) holding that the cases are not liable to be transferred to the Civil Court under section 9 of the M.P. Accommodation Control (Amendment) Act 1985 (for short 'the amending Act 1985').

(3.) IN case No. 279/83, the case of the widow Padmavati under sec. 23 A (a) of the Act is that the accommodation in question is required bona fide for her residence as she being a.