BASANTHILAL Vs. OMPRAKASH

JUDGEMENT

(1.) This revision is directed by the landlord against the tenant seeking the premises under bona fide requirement for running the cloth business by his son.

(2.) A brief resume of the background of facts is necessary in this case. Originally the landlord has sought for eviction of the tenant by presenting R.C.No.368 of 1979 before the I Additional Rent Controller, Hyderabad. The schedule premises bear Nos.21-1-756 and 757 as mentioned in the schedule. The said eviction is sought on the ground of bona fide requirement for personal occupation of non- residential premises for his son viz. Shiv Kumar @ Shankarlal to carry on wholesale business and also on the ground that the tenant has secured alternative accommodation and ceased to occupy the suit premises continuously for more than four months without any reasonable ground and also guilty of such acts of waste which have materially impaired with the value and utility of the suit premises.

(3.) The same is resisted by the tenant, stating that the landlord himself is already doing business in the premises bearing Nos. 21-1-754 and 755 in a big area and the suit schedule premises is not required for the bona fide requirement of son of landlord and as the tenant failed to enhance the rent, landlord presented the eviction petition.