SMT. KAMLESH Vs. NARENDRA KUMAR AGARWAL AND OTHERS

JUDGEMENT

(1.) Heard Mr. S.S. Negi, Advocate for the petitioner and Mr. Pankaj Miglani, Advocate for respondents No. 1 to 4.

(2.) Briefly stated, respondents No. 1 to 4 (landlords) have filed the release application under Sec. 21(1)(a) of U.P. Act No. 13 of 1972, which was registered as Rent Case No. 7 of 2002 praying for the release of the accommodation, under the tenancy of petitioner, situated at 103 Mal Godam Road, near the office of Irrigation Department, Municipality Kotdwar, District Pauri Garhwal for the use of Sri Ram Avtar for residential purposes.

(3.) Landlord has stated in his affidavit filed by Narendra Kumar Agarwal that in order to live, he has to take a house on rent. In support of the case of the landlords, affidavit of Narendra Kumar (23 Ga), affidavit of Rajeev Agarwal (24 Ga), affidavit of Maneshwar Prasad (25 Ga), affidavit of Ram Avtar Agarwal (26 Ga), affidavit of Soban Singh (27 Ga) and supplementary affidavit of Ram Avtar Agarwal (49 Ga) were filed. On behalf of the petitioner, affidavit of Kamlesh Sharma (32 Ga), affidavit of Yogesh (33 Ga), affidavit of Sanjeev (34 Ga), affidavit of Rakesh (35 Ga) and affidavit of Jagdish Singh (36 Ga) were filed.