DHARNIDHAR SHARMA Vs. SURESH CHANDRA JINDAL

JUDGEMENT

(1.) This petition is instituted against the judgement and order dated 23.03.2011, rendered by Prescribed Authority/Civil Judge (Jr. Div.), Ramnagar, District Nainital in Rent Control Case No. 06 of 2007 and also against the judgment and order dated 15.04.2014 passed by 2nd Additional District Judge, Nainital in Rent Control Appeal No. 04 of 2011.

(2.) "Key facts", necessary for adjudication of this petition are that the father of respondent i.e. Raja Ram was the landlord and owner of the building situated at Rama Mandir Marg, Ramnagar, District-Nainital and the petitioner is a tenant in the premises in question since 1970. Petitioner is carrying his business of printing press at Ramnagar after obtaining loans from various banks. Petitioner has no alternative accommodation at Ramnagar and he made several efforts to get residential accommodation at Ramnagar but he could not succeed.

(3.) Respondent being the son of late Raja Ram filed a petition under Section 21(1) (a) (b) of the U.P. Act. No. 13 of 1972 for the release of premises, which is under the tenancy of the petitioner. The premises in question came in the share of respondent in the family partition.