GANESH DASS Vs. SHASHI SHARMA

JUDGEMENT

(1.) The application for fixing the mesne profits is dismissed as not pressed.

(2.) The petitioner herein is a tenant who has been ordered to be evicted by both the authorities below on the ground of bonafide personal necessity of landlady's husband.

(3.) It is the case of the landlady that her husband works as a professional Astrologer. He is not keeping well on account of various diseases, therefore, he cannot continue his business from the first floor. Hence, she bonafidely requires the premises.