AIR 1993 ANDHRA PRADESH 333 ::(1993) 1 LS 254 ::(1993) 1 Andh LT 537 ::(1994) 2 RenCR 20 ::(1994) 1 RenCJ 306

Andhra Pradesh High Court

Hon'ble Judge(s): M. B. Naik , J

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act (15 of 1960) , S.22— Eviction - Bona fide need - Existence of, post-death of landlady - Categorical averment by landlady that tenanted premises is required for starting business for her unemployed son - Bona fide need of landlady exists even after her death. In the instant case, after filing an eviction petition on ground of bona fide need, landlady died and tenant took a plea that after her death, bona fide need ceases to exist so petition cannot be maintained. It was held that, landlady has categorically averted in her pleading that tenant-occupied premises was required for starting business for her unemployed son, her bona fide need exists even after her death.(Para 7)