JAWAHAR LAL Vs. BHOLA PARSAD

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 appellant filed an application under Section 38 of the Act before the Rent Controlling Authority for restoring supply of essential services i.e. electricity, water and privy. Simultaneously he also filed an application for grant of interim relief so that during the pendency of the application, the essential services referred to may be restored to him, immediately.

(3.) BOTH the Court below found that the appellant has not made any statement on oath so as to constitute a reasonable evidence in this regard. Against this impugned order dated 1.10.1987 this appeal is filed.