BALKISHAN BHATIA Vs. VIMLA SHARMA

JUDGEMENT

(1.) THE order in this revision petition will also govern the disposal of Civil Revision No. 534 if 1991 (Shanker Singh Alias Chhutan v. Smt. Vimla Sharma), which is also against the same landlady-non-applicant.

(2.) THE landlady/non-applicant filed a case against the applicant for her bonafide need and that of her two sons before the Rent Controlling Authority, Jabalpur, which has been allowed.

(3.) LEARNED counsel for the non-applicant/landlady sunmits that there is no interpolation in the sale-deed as Smt. Rajkumari was already a tenant in the first floor of the premises purchased. It was mentioned that she will be the owner of the first floor. The non-applicant is living in separate tenanted premises. The accommodation with the two applicants consists of 2 rooms and 2 small kothis only, which are required by the non-applicant and her family members, viz., his two sons aged about 25 and 21 years respectively, who are also of marriageable age. The tailoring is not their business, but the labour carried on by the landlady and one of her son in the residential premises itself, so there is no question of separate requirement for non-residential purpose.