MUNI LAL Vs. YASPAL RAI PARSHOTAM LAL SONI

JUDGEMENT

(1.) THE demised premises were let out by Muni Lal to M/s Yashpal Rai Parshotam Lal Soni at a monthly rent of Rs. 55/ -. By filing rent application No. 40 of April 24, 1985, the landlord sought eviction of his tenant on the following grounds :

(2.) ON being served, the tenant tendered the arrears of rent on the first date of hearing and controverted the grounds of personal necessity and the building having become unsafe and unfit for human habitation. He also took objection that the demised premises having been let out for commercial purposes, could not be got vacated on the ground of personal necessity.

(3.) ON the pleadings of the parties, learned Rent Controller framed the following issues :