HARVINDER SINGH SAPPRA Vs. MEENU SALUJA

JUDGEMENT

(1.) This writ petition has been preferred by petitioner-tenant under Article 226 and 227 of the Constitution of India, claiming for the following reliefs:-

(2.) Brief facts of the case are that the respondent-landlord filed an application before learned Rent Tribunal, Sri Ganganagar praying for eviction of the petitioner from the premises in dispute while contending that she is having one shop at Nohra no.28, Old Dhanmandi on rent admeasuring 10x15 Feet on Main Road, North side, which was in the ownership of Smt. Savita Kukkar in which the petitioner is doing business in the name of Firm Deewan Singh Harjeet Singh. The respondent through a partition-deed dtd. 4/6/2010, out of 17x42 Feet portion, got ground-floor of Nohara no.28, admeasuring 17x27 feet facing on main road in her favour through registered gift-deed dtd. 4/6/2010. The respondent through Registered A/D letter dtd. 9/7/2010 informed petitioner about her ownership on the disputed premises and also demanded rent in future in her favour, which was duly paid by the petitioner. The respondent showed her bonafide necessity for the shop in- question for running her own business of handicraft items. She also mentions that the adjoining premises admeasuring 13.6 x 15 feet, which is on rent with Jaidev Jain, for that also application for vacation of the premises has been filed separately by her. The respondent, thus, prayed that her application be allowed and vacant possession of the premises be handed-over to her.

(3.) The petitioner filed reply to application filed by the respondent and denied the averments made therein.