BILAL AHMAD Vs. ADDITIONAL CIVIL JUDGE AND ANOTHER

JUDGEMENT

(1.) This petition has been filed by the petitioner / tenant praying for quashing of the order dated 19.1.2018 passed by the Additional Civil Judge (Junior Division), Court No. 1, Kanpur Nagar in Case No. 7 of 2014 (Mohd Imtiaz V. Bilal Ahmad) by which application no. 35 moved by the petitioner / tenant has been rejected by the Court below.

(2.) Learned counsel for the petitioner has argued that the petitioner was inducted as a tenant of house no. 44/37, Chaubey Gola Bakarmandi, Kanpur Nagar initially on rent of Rs. 115/- per month on the ground floor which has now been increased and the tenant is now paying Rs. 500/- per month.

(3.) The respondent no. 2 filed an application under Section 21(1)(a) of U.P. Act No. 13 of 1972 registered as Rent Case No. 7 of 2014 setting up bonafide need / requirement for residence of growing family of the respondent / landlord.