MANISH MEHTA & ORS Vs. SURESH CHAWLA

JUDGEMENT

(1.) The petitioners have filed this petition being aggrieved by order dated 16.08.2017 passed by Thirteenth Civil Judge, Class-I, Bhopal by which application under Section 13(6) of the M.P. Accommodation Control Act, 1961 (for short "Act of 1961") filed by the respondent has been allowed.

(2.) The respondent being a landlord filed a suit for eviction and arrears of rent valued to Rs.72,000/- against present petitioners.

(3.) At present the present petitioners are the tenants of the plaintiff in respect of shop situated in the market at T.T.Nagar, Bhopal. The tenancy is by way of oral agreement and commence from the first day of every month and ends with the last day of the same month. Purpose of tenancy is purely commercial in which petitioners are running hair cutting saloon.