RAMESHWAR DASS GUPTA Vs. GURUDUTT GUPTA

JUDGEMENT

(1.) The petitioners herein are the tenants, who have been ordered to be evicted by the Rent Controller as well as the Appellate Authority. Both the authorities have held that the requirement of the landlord is bonafide.

(2.) Some facts are required to be noticed. There are two adjoining shops located in Jain Market at Thanesar. One of those shops was owned by Sh.Gian Chand, which was sold to the respondentlandlord in 2003. The second shop owned by Sh.Vinod Kumar s/o Sh.Gian Chand was in possession of the landlord's father as a tenant. Undisputedly, the respondent's father is running the business of general merchandise under the name of Gupta Traders. Ultimately, the respondent has also purchased the shop in possession of his father from Sh.Vinod Kumar in 2013. The respondent filed a petition claiming that he wants to expand his business by removing the partition wall. When he appeared in evidence, he disclosed all these facts to the court. While facing the cross examination, he stated that he is working as an employee in the Firm of his father. In one sentence of his deposition, he stated that he does not want to work in the shop purchased from Vinod Kumar.

(3.) As already noticed, both the authorities have ordered eviction of the petitioner.