JYOTI SHARMA Vs. VISHNU GOYAL

JUDGEMENT

(1.) Leave granted.

(2.) The successors of the landlord and tenant, which relationship commenced in the year 1953, are the parties to this litigation, the former claiming eviction and possession on bona fide need and the latter, seeking retention on the ground of the alleged successor to the landlord having no title over the shop. The suit was dismissed but in first appeal, the judgment of the trial court was reversed, and the suit was remanded for fresh consideration with specific findings on certain issues. In the second appeal before the High Court, the first appellate court order was set aside, on consent for fresh disposal on all issues. The first appellate court then dismissed the appeal which dismissal was affirmed by the High Court in second appeal.

(3.) We have heard Mr. Puneet Jain, learned Senior Counsel for the plaintiff/landlord and Mr.N.K. Mody, learned Senior Counsel for the respondents/tenants.