DHARAM VEER SHARMA Vs. BHAGWATI PRASAD

JUDGEMENT

(1.) A suit filed by the respondents/landlords for eviction under Section 12(1)(a) came to be dismissed. An appeal was preferred. This appeal has been allowed. The first appellate Court has come to the conclusion that the need of the landlord is bona fide. It is against this judgment and decree passed by the first appellate Court, the present appeal has been preferred.

(2.) IT be seen that the suit was filed by the power of attorney holder of the landlords who figure as respondents in this appeal. Two power of attornies were placed on record. These have been exhibited as P-1 and P-2. P-1 is a power of attorney in favour of Sitaram. This was executed by Ram Dayal and Bhagwati Prasad. Second attorney stands exhibited as P-2. This is again in favour of Sitaram. This has been executed by Satish Chandra, Ashok Kumar and Vijay Kumar.

(3.) THE plaint is signed by Sitaram. In this he stated that he is attorney holder of four respondents.