RONKI Vs. RAKESH & ORS.

JUDGEMENT

(1.) Bal Kishan, son of Telu Ram, retired as a JBT Teacher from a Government aided private school, namely, Baba Sharwan Nath Senior Secondary School, Pehowa. He pleaded that the demised shop is required by him to start cloth business in the tenanted premises to settle his son, Rakesh Kumar.

(2.) It has come in evidence that Rakesh Kumar was unemployed youth and was only 7th Class pass, and had not pursued his studies further.

(3.) During the pendency of the proceedings, Bal Kishan died. The Appellate Authority came to conclusion that Bal Kishan had three sons; two are running their independent business in two separate shops, whereas this shop is required by Rakesh Kumar for his personal necessity was accepted before the Rent Controller for running his business.