VIMLADEVI DURGADAS KATHURIA Vs. GURINDERSINGH NARENDRA SINGH CHOPDA

JUDGEMENT

(1.) THIS order shall also govern the disposal of Civil Revision No. 323/87 (Furindersingh vs. Rent Controlling Authority and another ).

(2.) THIS is a revision filed by the applicant-plaintiff against the Order dated 24-7-1987 passed by the learned Rent Controlling Authority, Indore (hereinafter referred to as 'the Authority') in Eviction Case No. 206 of 1984 whereby the learned authority has transferred the case for trial by the Civil Judge, holding that the authority has no jurisdiction to try the case.

(3.) CIVIL Revision No. 323/87 has been filed by the tenant-defendant against the very same order passed by the Authority, praying that the impugned order of the Authority transferring the case be set aside and the plaintiff's application for eviction be dismissed.