ANAND RAO JOSHI Vs. GANGA BAI

JUDGEMENT

(1.) THE Revision is directed against the judgment and order dated 13.12.93 of the Rent Controlling Authority Indore passed in Case No. A- 90(7) 83/88 whereby the decree of eviction has been passed in favour in non-applicant Landlord Gangabai.

(2.) THE brief history of the case is that plaintiff landlord filed a suit in the Court of R.C.A. for eviction on the ground of bonafide need as per provisions of Chapter III-A of the M.P. Accommodation Control Act (for short 'Act').

(3.) THE contention of the learned counsel for the applicant is that while coming to a finding of bonafide need of landlord the R.C.A. has taken certain extraneous matter into consideration and it is not known as to how for the extraneous matter has affected the mind of the Court for granting a decree.