RAM KANWAR Vs. RAJESH KUMAR

JUDGEMENT

(1.) THIS judgment shall dispose of two civil revisions i.e.Civil Revision No.4225 of 2011 and Civil Revision No.4385 of 2011 as similar grounds have been raised to challenge the impugned order on similar facts and in fact the respondent -landlord in both the cases has filed these eviction petitions against the petitioner on the ground of personal necessity. However, for convenience sake, the facts are taken from Civil Revision No.4225 of 2011.

(2.) BRIEFLY stated, necessary facts out of which these revisions have arisen, are as under:

(3.) RESPONDENT Rajesh filed Rent Petition No.7 of 2005 against the petitioner in Civil Revision No. 4225 of 2011 and Rent Petition No.8 of 2005 against the petitioner in Civil Revision No.4385 of 2011 stating that he was the owner of the premises which are in occupation of the petitioner as tenant on a monthly rent of Rs. 400/ - and Rs. 280/ -, respectively. It has been further stated that building is a non -residential one and is let out for non -residential purpose and is required bonafidely by him for his own occupation and he would construct a showroom/shop in the demised premises after getting both the premises vacated, wherein he would start his business and at present he is working in the firm M/s Shimbhu Ram Banarsi Dass on salary, whose proprietor is his mother Smt.Kesar Devi. His younger brother is also working in the firm on salary.