MUKESH D RAMTEK Vs. KESHAR SINGH

JUDGEMENT

(1.) THIS is an appeal against the order dated 25-9-1998, passed by 12th Additional District Judge, Jabalpur, in M. C. A. No. 100/97, arising out of the order dated 6-11-1997, passed by Rent Controlling Authority, Jabalpur, in Case No. 2-A/90 (i)/96-97.

(2.) THIS appeal has been filed against the impugned order dated 25-9-1998, passed by the Rent Controlling Authority, in exercise of its power, under Section 11 of the M. P. Accommodation Control Act, 1961 (henceforth 'the Act' ).

(3.) IT has been argued by learned counsel for the appellant that the power of fix interim rent was not appealable before the learned Additional District Judge and, therefore, the order of remand dated 25-9-1998, passed by 12th Additional District Judge, Jabalpur, be set aside and the order passed by the Rent Controlling Authority under Section 11 of 'the Act' dated 6-11-1997 be maintained.