TARSEM LAL Vs. SHANTI DEVI

JUDGEMENT

(1.) THE respondent -landlady sought eviction of the petitioner from the demised shop on the grounds inter alia: -

(2.) AN issue was also raised with regard to rate of rent but learned counsel for the petitioner submitted that grounds which survive for consideration are relating to the personal need and occupation and the premises having become unfit and unsafe for human habitation. It was rather admitted before the Appellate Court that the ground of arrears of rent has since been settled before the Rent Controller and no more subsisting.

(3.) ON the ground of premises having become unfit and unsafe for human habitation, the petitioner stated that in fact the landlady is guilty of damage to the roof and structure of the demised shop so that it can collapse. The landlady even placed earthen pots on the roof and had been pouring water in those earthen pots with an intention to cause damage to the roof. The respondent -landlady has also placed drums of bichumen on the roof of the demised shop to cause further damage. The ground of personal need and occupation was also denied.