KRISHNA DEVI MAHESHWARI Vs. SURENDRA SUREKHA

JUDGEMENT

(1.) We have heard Mr. V.C. Shukla, learned counsel appearing for the appellant.

(2.) The appellant-landlord filed the petition under Section 21(i)(a) of the U.P. Urban Building (Control of Letting of Rent and Eviction) Act, 1972 for release of the premises let out to the respondent-tenant for personal use of the appellant's son who is practicing as an advocate.

(3.) On 05.09.2012 the Prescribed Authority passed an ex-parte order against the respondent-tenant. There were number of proceedings/applications pending between the appellantlandlord and the respondent-tenant. Grievance of the appellant-landlord is that the respondent-tenant kept on taking adjournments by filing one after another applications and thereby the matter could not be proceeded.