Hemant Gupta, J. - (1.)The tenant is in the present revision petition aggrieved against the orders passed by the Courts below, whereby the tenant has been ordered to be evicted from the premises on the ground of bonafide requirement of the premises by the landlord.
(2.)It has been found that the shop in possession of landlord is of smaller size and is not suitable for running a cloth business. Whereas the shop in dispute is of a much bigger size and consequently the Courts ordered the eviction of the shop.
(3.)Learned counsel for the petitioner has vehemently argued that respondent has purchased the shop in the year 1985, whereas ejectment petition was filed on 08.08.1997 i.e. after 12 years of the purchase. Still further, sufficient accommodation is available with the landlord and, therefore, the ground of personal requirement is an excuse to seek the ejectment of petitioner.