AKHECHAND BHIKAMCHAND DHARMADA TRUST Vs. BHARAT LAL SONI

JUDGEMENT

(1.) The substantial questions of law involved, formulated and to be answered by this Court in this plaintiff's second appeal are as under:-

(2.) The imperative facts required for determination of above-stated substantial question of law are as under:-

(3.) Mr.Anurag Verma, learned counsel for the appellant/plaintiff, would submit that the First Appellate Court is absolutely unjustified in interfering with bona fide need found established by the trial Court under Section 12(1) (f) of the Act of 1961 as the plaintiff is the best person to indicate which accommodation is suitable for its non-residential purpose, as such, the judgment and decree of the First Appellate Court deserves to be set aside.