HARJINDAR SETHI Vs. DWARIKA PRASAD

JUDGEMENT

(1.) Learned counsel for the rival parties are heard on the question of admission.

(2.) This petition seeks review of final order dated 20.08.2013 passed in Second Appeal No. 104/2013, whereby, the second appeal in question has been dismissed.

(3.) Learned counsel for the review petitioner primarily contends that this Court failed to see that the Court below has wrongly shifted the burden upon the tenant to establish availability of alternative accommodation in possession of the landlord is not suitable.