AIR Law Lines - Point Extract
(A)
Civil & Constitution
Houses And Rents
Eviction
Ground Of Sub Tenancy - Proof
— Landlord purchasing suit property with tenancy — Tenants inheriting tenancy of their father — Tenants continuing running of press, but residing in different places and three employees residing in suit premises — Landlord claiming tenants sub-letting premises to three persons illegally as they were paying rent to tenants — Absence of evidence to corroborate claim — Tenants proving to have not parted with their exclusive possession — Held, sub-tenancy not created.
(B)
Civil & Constitution
Houses And Rents
Eviction
Eviction On Ground Of Bona Fide Need - Justifiability
— Landlord retired Bank Officer with married daughter — Married brothers and sisters also occasionally visiting him — Requiring at least five rooms as per his status — Portion of suit premises surrendered pending proceedings — Portion small to be used either as hall, dinning or bed room to satisfy reasonable requirement of landlord — Eviction of tenant on ground of personal requirement, justified.
AIR Law Lines - Point Extract
(A)
Civil & Constitution
Houses And Rents
Eviction
Ground Of Sub Tenancy - Proof
— Landlord purchasing suit property with tenancy — Tenants inheriting tenancy of their father — Tenants continuing running of press, but residing in different places and three employees residing in suit premises — Landlord claiming tenants sub-letting premises to three persons illegally as they were paying rent to tenants — Absence of evidence to corroborate claim — Tenants proving to have not parted with their exclusive possession — Held, sub-tenancy not created.
(B)
Civil & Constitution
Houses And Rents
Eviction
Eviction On Ground Of Bona Fide Need - Justifiability
— Landlord retired Bank Officer with married daughter — Married brothers and sisters also occasionally visiting him — Requiring at least five rooms as per his status — Portion of suit premises surrendered pending proceedings — Portion small to be used either as hall, dinning or bed room to satisfy reasonable requirement of landlord — Eviction of tenant on ground of personal requirement, justified.
J
J
Prev Next
