MOHD.SARIF Vs. ABDUL SALAM

JUDGEMENT

(1.) Heard counsel for the Petitioner and perused the record.

(2.) Landlord -Abdul Salam, Respondent in this petition, filed an application under Section 21 (1) (a) of U.P. Act No. 13 of 1972 for release of a portion of house No. 101/67, Colonelganj, Kanpur, at the ground floor consisting of one room, common latrine and bathroom, inter alia on the ground that his family consists of nine members and they are living in a portion comprising of one room, one very small room, verandah, kothari on the first floor and one temporary Unshed on second floor ; that his sons are doing work of sewing belts and embroidery on the ground floor which is the only source of their livelihood ; that his children have grown up and their marriage is due but the accommodation with the landlord is too inadequate and insufficient for residential purpose to accommodate his entire family and that he or any member of his family does not own or possess any other house.

(3.) The aforesaid release application was registered as Rent Case No. 5 of 2006, Abdul Salam v. Mohd. Sharif,in the court of Additional Civil Judge (S.D.), court No. 2/Prescribed Authority, Kanpur Nagar.