AIROnline 2025 SC 101

Supreme Court Of India

(From : AIROnline 2022 Jha 1059)

Hon'ble Judge(s): Pankaj Mithal, Nongmeikapam Kotiswar Singh , JJ

Jharkhand Building (Lease, Rent and Eviction) Control Act (4 of 1983) , S.19— Eviction - Legality of order for - Landlord wanted to install ultrasound machine to establish business for his two unemployed sons - Suit premises was suitable for establishment of ultrasound machine and landlord also proved his financial capacity to purchase said machines - Lack of expertise of his sons in operating machine was irrelevant since technicians or professionals could be employed - Landlord duly proved his bona fide need for suit premises - Compromise arrived at during earlier eviction proceedings would not bar landlord from seeking eviction again - Setting aside of eviction order was improper AIROnline 2022 Jha 1059-Reversed (Para 11 12 13 14 16) .....