ASHWANI KUMAR Vs. MADAN LAL

JUDGEMENT

(1.) Revision-petitioner sought ejectment of respondent from the shop measuring 11' x 14' situated in Dheri Bazar, Ferozepur City on the following grounds:-

(2.) Arrears of rent were tendered and the respondent contested the plea of petitioner that the shop is unfit and unsafe for running the business and that the petitioner required the demised premises for his personal bona fide need. It was averred that the petitioner is in service as Librarian in D.C. Model Higher Secondary School, Ferozepur. He had acquired possession of adjoining shop and the godown as co-tenant after death of his father Prince Raj.

(3.) Pleadings of parties led to framing of the issues as follows:-