A.M.FAROUQ BASHA Vs. S.SHAYADA BEGUM

JUDGEMENT

(1.) The landlord is the Revision Petitioner herein.

(2.) The brief facts, which are necessary for the disposal of the petition, are as follows: - The tenant took the premises belonging to the landlord for non -residential purpose, on a monthly rent of Rs.1,500/ -. The landlord had two sons and four daughters. The elder son is running a business in a rented premises. The landlord wanted to set -up a separate business for his younger son and therefore, petition seeking eviction of the tenant was filed.

(3.) On the side of the landlord, he himself has been examined as P.W.1 and his son has been examined as P.W.2 and Exs.P -1 to P -5 have been marked. On the side of the tenant, one witness has been examined as R.W.1 and Exs.R -1 to R -3 have been marked.