RAM AWTAR MITTAL Vs. MEERA DEVI

JUDGEMENT

(1.) Heard the parties.

(2.) Instant revision application has been preferred by the defendant/petitioner against the Judgement and Decree dtd. 29/5/2007, passed in Title (Eviction) Suit No. 07/2002 whereby and whereunder, the Court below has decreed the suit for eviction on the ground of personal necessity.

(3.) According to plaint, the defendant/petitioner is the tenant of one shop room in the building situated over C.S. Plot No. 5313 and 5314, pertaining to Khata No. 200, P.S. Chas, District - Bokaro, since the year 1986, on a monthly rent of Rs.500.00. The size of the shop room is 12' x 30'. The plaintiff required the tenanted premises for his son namely Sanjay Kumar Kejariwal, who is unemployed and a married person, having three children in view of the fact that size of the tenanted shop would meet the substantial requirement for business of his son. There was no possibility of partial eviction.