BANO BI Vs. SIKKA BEGUM

JUDGEMENT

(1.) Feeling aggrieved by the order dated 07.07.2006, passed by learned Rent Controlling Authority in case No.1- A/90 (2) year 2003-2004 whereby the application filed under Section 23-A of the M.P. Accommodation Control Act, 1961 (in short the Act of 1961) filed on behalf of land- lord/plaintiffs has been decreed, defendant-applicant has come up in this revision under Section 23-E of the Act of 1961.

(2.) No exhaustive statements of fact are required to be narrated for the purpose of disposal of this appeal. Suffice it to say that on the relationship of land-lord and tenant, the plaintiffs filed a suit for eviction against the present applicant.

(3.) According to the plaintiffs, the suit accommodation is bonafidely required by them for the residence of the family members. In para 5 of the eviction application, it has been specifically pleaded that plaintiff No.1 is having four adult sons and for their residence, there is no reasonable suitable residential accommodation in the township of Hoshangabad.