KARAN LAL KESHARWANI Vs. SARDAR HOUSE

JUDGEMENT

(1.) THIS revision application has been directed by the applicant/ landlord against the impugned order dated 7/8/2002 passed by learned Rent Controlling Authority, Jabalpur, dismissing his application for eviction filed under Section 23-A (b) of Chapter III-A of the M. P. Accommodation Control Act, 1961 (in short 'the Act' ).

(2.) THE applicant demonstrating himself to be the landlord of the suit shop as envisaged under Section 23-J (iv) of the Act in which the respondents/tenants at the rate of Rs. 100/-per month are carrying on the business of electrical goods. According to the landlord, the tenant is in occupation of the suit shop at the time when it was purchased by the applicant on 3/7/1978 and the tenancy is oral.

(3.) ACCORDING to the landlord, the suit shop is required bona fidely by him for doing the business of steel and crockery and at present he is carrying his business in a rented shop in Sadar Bazar and is paying rent to the Cantonment Board, Jabalpur. The landlord has two grown up sons and he wants to settle them and the suit shop which is in occupation of respondents, is sufficient for doing the business of steel and crockery. In the application for eviction it has been pleaded that physically handicapped certificate of the Medical Board is being filed along with the application. The suit shop is required bona fidely by the applicant to start the business of steel and crockery and the landlord has no reasonably suitable vacant accommodation of his own in the city of Jabalpur. On these premised pleadings, it has been prayed by the applicant/landlord that order of eviction of the suit shop be passed.