SOHAN LAL GUPTA Vs. NAND KISHORE

JUDGEMENT

(1.) + RC. REV. No.33/2012, C.M. Nos. 1263/2012 (for stay) & 1264/2012 (for additional documents)

(2.) The case of the respondent/landlord was that he needed the suit shop/tenanted premises for opening of a business with respect to selling of paints, enamels, hardware and sanitary items by his son Sh. Gaurav Verma. It was stated that the suit property is situated in a busy market and which is very suitable for running of the business by the son of the respondent/landlord.

(3.) Before the court below, though there were disputes raised with respect to relationship of landlord and tenant and also with respect to the tenanted premises being not of the respondent, these aspects have not been urged before me. Only two aspects are urged before this Court and which are that firstly the premises in which the respondent/landlord is living namely 1898/1, Uday Chand Marg, Kotla Mubarakpur, New Delhi, there is one shop which is vacated and such shop is an alternative suitable premises, and the second aspect is that the respondent has recently sold one shop which is adjacent to the tenanted premises to one Sh. Sattu of M/s. Balaji Kiryana Store and which is a shop if it would have not been sold would be an alternative premises.