BOMBAY DRY CLINERS THROUGH SRI ANIL KUMAR KHANNA, GANJ GURAH MORADABAD PARTNER FIRM AND OTHERS Vs. ASHOK KUMAR AND OTHERS

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the record. This writ petition has been field by the petitioners challenging the validity and correctness of the order and judgment dated 14.1.2010 passed by the Additional District Judge, Moradabad in Rent Control Appeal No. 4 of 2005 whereby the order and judgment dated 16.2.2005 passed by the Prescribed Authority, Moradabad in P.A. Case No. 49 of 1999, Dr. Ashok Kumar v. M/s. Bombay Dry Cleaners and others has been affirmed.

(2.) By order dated 16.2.2005 the release application of the landlord was allowed directing the tenant to vacate and handover peaceful possession of the property in dispute to the landlord within two months from the date of the order. By order dated 14.1.2010 the appeal filed by the petitioners tenants against the order dated 16.2.2005 was dismissed.

(3.) Brief facts of the case are that respondents are the landlords of two rooms which is a part of the Hospital/Nursing Home situated at Jai Niwas State Bank Colony. The petitioners are tenants of the said two rooms @ Rs. 90/- per month where they are doing business of Dry Cleaners in the name of M/s. Bombay Dry Cleaners. The respondent is a Doctor and is a General Surgeon and is running a hospital in the premises in dispute in the name of S.S. Hospital.