Shiv Kumar Sharma, J. - (1.) Broad features of substantial question of law formulated by this court while admitting instant civil second appeal preferred by the defendant tenant are as under : "Whether landlord's suit for eviction can be decreed on the ground of his personal necessity that in his rental shop he was paying higher rent then that being paid to him by the tenant for the shop in dispute ?
(2.) Ground for eviction was the need of the landlord Moji Ram to shift his betel shop from rented premises to his own for the reason that he was paying more rent. Learned trial court after observing that it was a case of real requirement and genuine need of the landlord, decreed the suit. Learned appellate court affirmed the findings of the trial court. The tenant has now assailed the concurrent finding of the courts below.
(3.) Admitted facts are that the shop in dispute was taken on rent at the rate of Rs. 5/- per month by the tenant from Smt. Roop Kanwar who transferred it in favour of landlord Moji Ram by a registered sale-deed executed on June 7, 1975. Moji Ram purchased the said shop in order to shift his betel business from the rented shop situated at Rasta Ghee Walan where he was paying Rs. 50/- per month as rent.;