SAMPSON JAMES Vs. MONICA GUPTA

JUDGEMENT

(1.) The view obtained by the learned Rent Controller that the tenanted premises are required by the respondent-landlord for personal bonafide use and occupation was affirmed by the learned Appellate Authority.

(2.) The learned Counsel, appearing on behalf of the petitioner-tenant, states that the desire indicated by the respondent- landlord for larger accommodation is a mere wish thinking inasmuch- as accommodation available with him is sufficient to meet the needs of his family.

(3.) The plea raised is devoid of force. In the course of paras 16 & 17, the learned Appellate Authority had recorded a self- contained reasoning to uphold the view earlier obtained by the learned Rent Controller. The observations made by the learned Appellate Authority, in the course of paras 16 & 17, are extracted hereunder: