MANOJ MISRA, J. - (1.) This is a defendant-tenant's petition against the order dated 16.05.2014 passed by the Prescribed Authority, Kanpur Nagar in Rent Case No. 10 of 2013 and the order dated 08.02.2017 passed by the Additional District and Sessions Judge (FTC), Court No.52, Kanpur Nagar in Rent Appeal No. 75 of 2014.
(2.) The landlord-respondent had filed release application under Section 21(1)(a) of the U.P. Act No. 13 of 1972 against the petitioner for release of a shop on the ground floor of House No. 128/29 H-1 Block, Kidwai Nagar, Kanpur Nagar for his only child, namely, daughter Km. Jyoti Awasthi, to set up a beauty parlour. It was alleged that the landlord was a retired primary school teacher having meagre pension, insufficient to maintain his family, as a result, his daughter took training from an institute in personal and beauty care and, therefore, the shop in dispute was required for setting up a beauty parlour to have her own income.
(3.) The Prescribed Authority as well as the appellate authority found the need to be bona fide and, accordingly, directed release of the accommodation in dispute.;