RAVI KUMAR Vs. SHASHI KUMAR

JUDGEMENT

(1.) The present Civil 2nd Appeal has been preferred against the judgment and decree dated 30th of Oct., 2012 passed by the learned District Judge, Udhampur, whereby the appeal filed by the appellant has been dismissed.

(2.) With a view to deal with the present controversy, it is necessary to give few facts in brief.

(3.) A suit for eviction came to be filed by the respondent-plaintiff against the defendant-appellant herein in regard to a shop situate at Gole Market, Dabbar, Udhampur, on the ground that the said shop was required reasonably and bona fidely for the use of the plaintiff's son, who wanted to set up his computer business in the shop in question as he was possessed of the requisite diploma in Computer Science.