(1.) Heard Sri A.K. Singh, learned Counsel for the petitioner and Sri Pankaj Agrawal, Advocate for respondent. The petitioner is tenant and he has lost in both the Courts below. The respondent-landlord's application filed under section 21(1)(a) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as the "Act, 1972") has been allowed by Prescribed Authority vide judgment dated 23.10.2012 in P.A. Case No. 10 of 2011 and the same has been confirmed in appeal by Additional District Judge, Court No. 9, Saharanpur by dismissing petitioner's Rent Control Appeal No. 3 of 2012 vide judgment dated 13.2.2014.
(2.) Learned Counsel for the petitioner contended that the applicant-landlord had another house being House No. 6/3404 in which she had four rooms in her possession and that accommodation has completely been ignored by both the Courts below.
(3.) However, he could not dispute that the said house belong to respondent-applicant's mother-in-law and after her death property has devolved in accordance with succession law of Muslim amongst sons and daughters in due proportion and that house is not solely belong to respondent-applicant. Moreover, it is also pleaded that respondent-applicant has strain relations with her Devrani and, therefore, she wants to stay herself with entire family in the house in question which admittedly belong to her solely.
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