SARDAR HARBIR SINGH Vs. ADDITIONAL DISTRICT JUDGE MEERUT

JUDGEMENT

(1.) The dispute relates to residential accommodation-House No. 254-255. Ghoshi Mohalla. Lal Kurti, Meerut Cant., Meerut. The accommodation, on the ground floor, consists of two rooms. The said house consists of ground floor and first floor. On the ground floor, landlady has in her possession the following accommodation--Two rooms--17' x 8' approx. 14' x 9-1/2' approx., one kitchen 3-1/2' x 3-1/2' approx. On first floor one room with asbestos cement roof cover 9' x 10' approx. with open roof 9' x 17' approx. The petitioner tenant has in his possession following accommodation--one rpom 14' x 8-1 /2' approx. Kitchen 3.9' x 4-1/2' approx. The following amenities are common-Gallery, Latrine and Bath.

(2.) The family of the landlady undisputedly consists of the following : 1. Smt. Vimla Agarwal Landlady 2. Avinash Agarwal Husband of landlady

(3.) Atul Son of landlady