RAMESH SHARMA Vs. USHA RANI

JUDGEMENT

(1.) While assailing the findings of fact arrived at by the Appellate Authority, the present revision petition has been filed by the tenants.

(2.) Some facts are required to be noticed.

(3.) Originally the petition was filed by Smt. Kaushalya Rani on 18/5/2000. She asserted that after the death of her husband and son, she is residing with her daughter-in-law and grand children. The daughter-in-law has started the business of running a boutique and now she wants to expand and move to a commercial place. Previously, the daughter-in-law was running the business from residential premises. The eviction was also sought on the ground of non-payment of rent and sub letting.