M.P. Saxena, J. - (1.) This is a tenant's petition arising out of proceedings under section 21 of the U.P. Act No. XIII of 1972.
(2.) The opposite parties Nos. 3 and 4 are the landlords of house No. 55 situate in mohalla Khatrana, Shikohabad. One Suraj Mal, predecessor of the petitioners occupied this house as a tenant at the rate of Rs. 18/- per month from 1951. The opposite parties No. 3 and 4 purchased this house on 27/10/1965 and thereby became landlords of the tenants. They moved an application under section 21(1) (a) of the said Act for release of this house on the ground of bona fide need. It was alleged that they are living in a Kachcha room and suffering great discomfort and hardship. They purchased the disputed house for their own occupation and requested Suraj Mal to vacate it but in vain.
(3.) The application was contested, inter-alia, on the grounds that the landlords have no bona fide need but they want to enhance the rent and that the house already occupied by the landlord is quite sufficient to meet their requirements.;