KULBHUSHAN MADAN Vs. SHRI RAJ GOLANI & ORS.

JUDGEMENT

(1.) Instant petition has been by petitioner (tenant) assailing judgment of the Rent Tribunal whereby application filed by respondent (landlord) was decreed on the grounds of bonafide & reasonable necessity against the petitioner (tenant) who was directed to hand over vacant possession in terms of decree impugned; which was upheld by Appellate Tribunal while dismissing appeal vide judgment impugned.

(2.) This Court heard the Counsel for petitioners at admission stage; however, taking note of concurrent finding of facts recorded by Rent Tribunal vide judgments impugned while passing decree of eviction on the grounds of reasonable & bonafide necessity, Counsel for petitioners finally requested that petitioner may be granted some reasonable time to find out alternative accommodation and taking note whereof, notices were issued vide order dt. 07/10/2010. Today petitioner (tenant) and respondent (landlord) are present in person.

(3.) Counsel for petitioner (tenant) after seeking instructions from his client submits that petitioner is running shop for last thirty years in the rented premises and some reasonable time may be granted to him to find out alternative accommodation as this is the only source of his livelihood.