BATA INDIA LTD. Vs. RAJENDRA SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Plaintiff-respondent filed a suit for eviction in respect of rented premise against defendant-appellant, which has been decreed by both the courts below on the ground of personal bonafide necessity. Hence, this second appeal has been preferred on behalf of the defendant.

(3.) Learned counsel for the appellant has also filed an application under Order 41 Order 27 C.P.C. for taking on record a certified copy of order dated 12.08.2008 passed by Additional Sessions Judge, Kishangarh District Ajmer in Bail Application No. 165/2008 to show that the respondent Rajendra Singh is one of the Directors of M/s. Hy-Tek Marbles Private Limited, Harmada Road, Industrial Area, Madanganj, Kishangarh. Since he is one of the Directors of the said Company, therefore, his personal bonafide necessity in respect of the rented premise has gone and the plaintiff's suit is liable to be dismissed.