CENTRAL WAREHOUSING CORPORATION Vs. INDERSAIN GOYAL

JUDGEMENT

(1.) ALL these revision petitions are filed by tenant, i.e., Central Warehousing Corporation, a Government of India Undertaking.

(2.) THREE landlords filed R.C.O.P. 7, 8 and 9 of 1993 for evicting tenant on the following allegations:- Landlord in R.C.O.P. 7 of 1993 is one Indersain Goyal. Other two eviction petitions were filed by his wife and sister. Reason for eviction is common.

(3.) RENT Controller by separate orders allowed all these applications. It took analogy of partnership and held relying on the decision reported in (1968) 81 L.W. 432 = 1969(1) M.LJ. 184 (Danmull Sowcar v. Syed Ali Mohamed) that landlord can seek eviction even if the building is required for partnership purpose. Even though it is stated that Tamil Nadu Steel Tubes Limited is an incorporated Company, RENT Controller took the view that it is partnership and on that basis applied the principles laid down in the decision cited supra and ordered eviction.