RAMWATI WIDOW Vs. C L SAPARIA

JUDGEMENT

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

(2.) Landlord respondent moved an application under section 21(1)(a) and 21(1) (b) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 for releasing the accommodation for use of his son who is M.Com. and is studying in LL.B. who desires to enter in the legal profession. It was also stated that the premises in dispute is not in good condition and requires reconstruction.

(3.) The tenant petitioner contested the case by filing her written statement stating that the premises in dispute is not in a dilapidated condition and that landlord's son has not yet passed LL. B. therefore the need has wrongly been set up.