JAHOOR AHMAD Vs. JAHOOR BE

JUDGEMENT

(1.) This Writ Petition has been filed by the defendants being aggrieved by the order dated 06/05/2016 passed by the learned 9th Civil Judge, Class-I, Indore.

(2.) That, respondent / plaintiff filed a suit for arrears of rent and mense profit & eviction, for the bonafide need of his son. The accommodation in question is a shop in possession of the petitioners / defendants as a tenant for non-residential purpose.

(3.) After notice, the petitioners / defendants filed written statements, in which, he stated that there is no bonafide need as the son of the plaintiff is already running business in house no 123/2 in the name of Nafis Bakery.