DARSHAN SINGH SETHI Vs. CHANDER PRABHA

JUDGEMENT

(1.) The petitioner is aggrieved against the order of ejectment passed by the learned Appellate Authority on the ground that the premises in dispute is required for bona fide use and occupation by the respondent.

(2.) The respondent sought ejectment of the petitioner on the ground that she requires the shop in question for her own use and occupation to start the profession of beauty parlour in the shop in question as she has done beautician course and her children are now grown up.

(3.) It was the stand of the petitioner in the written statement that the landlady is having enough accommodation in the residential house and in fact has also given other rooms to a doctor for treatment of patients temporarily. It was also alleged that the husband of the landlady is also running business under the name and style of National Sales General Supplies, therefore, the ejectment has been sought by the landlady just to get vacated the shop in dispute.