GURBAJ SINGH Vs. PARSHOTAM SINGH

JUDGEMENT

(1.) The following questions of law are involved in this revision petition:-

(2.) Whether son of the landlord, for whose benefit the non-residential premises is sought to be got vacated, if not the landlord or the owner himself, is also required to plead the ingredients of Section 13(3)(a)(i) of the Act in the eviction petition?

(3.) Whether the landlord who though pleaded bona fide need of the non-residential premises for his son who has not pleaded that he does not possess another nonresidential premises in the urban area concerned or had not vacated such a building without sufficient cause after coming into force of the Act, but would it be sufficient if he had appeared and deposed on oath that he does not possess another non-residential building in the urban area concerned nor had vacated such a building without sufficient cause in the same urban area after coming into force of the Act?