JANKI DEVI Vs. MADAN LAL

JUDGEMENT

(1.) AN apparent design to cause harassment and inconvenience to the landlady stands writ large by the tenant withholding delivery of possession to her of the demised premises which he no longer occupies and are now lying vacant and locked.

(2.) THE demised premises consist of three rooms and a kitchen in a house in Jalandhar, the remaining part of which, having similar accommodation, is in the occupation of the landlady.

(3.) IT was as far back as in 1983 that the landlady filed an application for ejectment against the tenant. Included amongst the grounds for seeking such ejectment being that of personal necessity. The plea put forth, in this behalf, being that she needed the demised premises for use of her grand-son Navin and grand-daughter Rajni, the children of her son Krishan Gopal, who was employed as a teacher in a village in Himachal Pradesh which lacked proper facilities for higher education of the children. During the pendency of these proceedings, the landlady's grand-son Navin, however, died.