GEETA SRIVASTAVA Vs. KAILASH CHANDRA SINGHAL

JUDGEMENT

(1.) Heard Sri Pankaj Agarwal, learned counsel for the defendant- tenant/ petitioner and Sri Mohd. Sadab Khan, learned counsel for the applicant-landlord/respondent.

(2.) This petition under Article 227 of the Constitution of India, has been filed praying to set aside the judgment and order dated 30.1.2014 in Rent Case No.16 of 2011 (Dr. Kailash Chandra Singhal v. Smt. Geeta Srivastava) passed by the Prescribed Authority/Additional Civil Judge (Senior Division), Court No.3, Kanpur Nagar, and the judgment and order dated 31.8.2017 in Rent Appeal No.30/14 (Smt. Geeta Srivastava v. Dr. Kailash Chandra Singhal) passed by the Additional District Judge-XIV, Kanpur Nagar.

(3.) Briefly stated facts of the present case are that undisputedly the applicant-landlord/respondent is the owner and landlord of the disputed house No.24/63, Birhana Road, Kanpur. In the said house the defendant-petitioner/tenant is occupying the ground-floor, Mezzanine floor and the first floor. The tenancy is said to be very old. The applicant-landlord/respondent filed the release application being Rent Case No.16 of 2011 on the ground of bonafide need of ground floor and the mezzanine floor for establishing office of his son namely, Sri Puneet Singhal, who is a practicing Advocate, in Civil Court, Kanpur Nagar. The pleadings were led by the parties before the Prescribed Authority.