NARINDER PAL SINGH Vs. SUDESH SHARMA

JUDGEMENT

(1.) NOTICE. Counsel for the respondent accepts notice.

(2.) THIS is an application filed by the petitioner under Order 6 Rule 17 of the Code of Civil Procedure (hereinafter referred to as the 'Code') seeking certain amendments in his revision petition.

(3.) CONTENTION of the petitioner in the eviction petition which was filed in 2009 is that because of the progress of the disease of her daughter as also the fact that she has been divorced from her husband, she having two children to look after, she also being dependent upon her mother for all her needs, both financial as also emotional, the bonafide need of the landlady Sudesh Sharma had arisen and she requires the present shop at Vasant Vihar in order that her daughter can set up an independent chemist and drug store to build up her independent financial status. This need of the landlady which has been defined in the eviction petition is a bonafide need.