MAAN SINGH Vs. TEJPAL

JUDGEMENT

(1.) Heard learned counsel for the petitioner; and Sri B.L. Srivastava for the landlord-respondents.

(2.) This is a tenant's petition against the orders dated 15.09.2014 and 19.04.2017 passed by the Prescribed Authority/Civil Judge (Senior Division), Muzaffarnagar and Additional District Judge, Court No.2, Muzaffarnagar in P.A. Case No.11 of 2009 and Rent Control Appeal No.17 of 2014 respectively.

(3.) The landlord-respondents filed an application against the petitioner for release of the shop in dispute to settle unemployed son of Devender Kumar (respondent no.2). The release application was contested by taking a plea that the landlord had a joint family business and that one of the members of the family, namely, Tejpal, had been allotted a shop in the Mandi Samiti, therefore, there was no need for the shop in question. It was also pleaded that on eviction, the tenant would suffer greater hardship than what the landlord would suffer in case of rejection of the release application.