- (1.) The instant petition is directed against the order of the Appellate Court dated 29.8.2008.
(2.) The Petitioner who is the tenant on the demised premises and faced eviction proceedings on a petition being initiated by the present landlady who sought to retrieve the possession of the demised premises from the Petitioner on the following grounds: i) non-payment of rent w.e.f 1.4.1992 for shop marked 'A' and non payment of rent w.e.f. 1.1.1989 of shop marked 'B'. ii)the material impairment on the value and utility of the demised premises. iii)that the Petitioner has ceased to occupy the demised premises w.e.f 1.4.1992 and that the premises are required for personal use and occupation of her married son Ramesh Kumar who is running his business in a rented property.
(3.) The Rent Controller dismissed the petition and in appeal the findings were reversed.;