BHAGWAN DAS Vs. LRS OF LATE MANJEET KAUR

JUDGEMENT

(1.) Heard learned counsel for the appellant as well as learned counsel for the respondent.

(2.) It is clear from the reasons given by the two courts below that two courts below after appreciation of all the evidences held that plaintiff proved the case of personal bonafide necessity for the suit shop. The court below also held that the plaintiff's son is doing business and after getting the suit premises, he will have the opportunity to do business properly and in case, the suit shop not be given to the plaintiff's son then he will suffer greater hardship. Contrary to it, the defendant is using the suit shop only for keeping his goods. No substantial questions of law is involved in this appeal Therefore, the appeal deserves to be dismissed, hence, dismissed.

(3.) Learned counsel for the appellant submits that the appellant is poor tenant and he will have to make arrangement of shifting of his business whereas learned counsel for the respondent-landlord submits that the appellant is doing business in other shop and the suit shop is lying ideal without any use.