AIR 2018 JAMMU AND KASHMIR 129

Jammu And Kashmir High Court

Hon'ble Judge(s): Tashi Rabstan , J

(A) Jammu and Kashmir Houses and Shops Rent Control Act (34 of 1966) , S.11(1)(h)— Transfer of Property Act (4 of 1882) , S.106— Eviction - Quit notice - Case for eviction filed under J. and K. Rent Act - Giving of notice u/S. 106 of T. P. Act, not necessary. (Para 14) (B) Jammu and Kashmir Houses and Shops Rent Control Act (34 of 1966) , S.11(1)(h)— Eviction - Bona fide need - Statements of landlord and his witnesses regarding bona fide need remaining unchallenged and not cross-examined on any material point by tenant - Tenant could not establish that due to his eviction he will face more inconvenience than landlord - Tenant cannot dictate terms of occupation of self-owned properties of landlord - Eviction proper. (Para 16 17)