AIR 2013 MADHYA PRADESH 41 ::2012 (2) MPLJ 547 ::(2012) 2 MPHT 200

Madhya Pradesh High Court

Hon'ble Judge(s): R. C. Mishra , J

Civil P.C. (5 of 1908) , O.47 R.1— Madhya Pradesh Accommodation Control Act (41 of 1961) , S.12, S.29— Review - Jurisdiction - Suit for eviction - Objected on ground that document filed as evidence was not admissible being insufficiently stamped - Rent Control Authority rejected objection - But later it was reviewed and objection was allowed - Review jurisdiction was @page-MP42used as appellate jurisdiction - Review to be allowed only on discovery of new and important matter or evidence which could not be produced at time decree was passed or error apparent on face of record or other sufficient cause - No such ground available - Review jurisdiction exercised to set aside previous order held beyond jurisdiction of Rent Contrct Authority.AIR 1922 PC 112, AIR 1954 SC 526, (1997) 8 SCC 715 Rel. on. (Para 7 8 9) .....