A.N.Varma, J. - (1.) This is a tenants petition. It is directed against orders passed by respondents Nos. 1 and 2 allowing an application filed by respondents Nos. 3 and 4, the landladies of the premises in question, under S. 21 (1) (a) of the U. P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as U. P. Act No. XIII of 1972).
(2.) These are the facts. The respondents Nos. 3 and 4 are the owners and landladies of the premises in question which are situate at Bazar Moorganj, Phul Khumran in the city of Saharanpur. The petitioners have been its tenants. The landladies filed the aforesaid application for an order of eviction of the tenants on the following assertions.
(3.) The respondent No. 3 Shrimati Dan tat Elahi has three sons and three daughters. The eldest son Rais Ahmed has passed his M. A. Examination and is unemployed. Akhlaq Ahmed, the husband of Shrimati Barkat Elahi (respondent No. 4) was working as a Forest Contractor in Dudhwa range in the district of Lakhimpur Khari for some years. However, his health started steadily deteriorating. Life in forest did not suit him. Besides, there was no proper arrangement for messing and other necessities of life. As a consequence, his health suffered serious setback. Furthermore, his family was residing at Saharanpur.;