SHANTI MOTOR FINANCE COMPANY Vs. KUSUM SHARMA

JUDGEMENT

(1.) Heard Sri Sanjay Agrawal, learned counsel for the defendant-tenant/petitioner and Sri Manish Kumar Nigam, learned counsel for the plaintiff-landlady/respondent:

(2.) Two questions involved in this writ petition are:

(3.) Briefly stated facts of the present case are that it is admitted to the parties that the disputed shop is owned by the respondent-landlady. It was originally owned by her husband Sri Surendra Nath Sharma, who had inducted the defendant-petitioner as tenant in the year 1986. Subsequently, Sri Surendra Nath Sharma died. The disputed shop was inherited by the plaintiff-landlady/respondent. She filed a P.A. Case No.15 of 2014 under Section 21(1)(a) for her bonafide need of the disputed shop. In the release application the description of the respondent has given as under: