• FAMILY

In re B (a Child) (Residence order)

Family - Appeal by maternal grandmother for residence order of child - Child never resided with his biological parents and brought up by maternal grandmother since birth - Whether biological parents to be given primary care of child in present case ?

Held, when considering an application for residence order of a child there was no presumption in favour of a biological parent; the advantage of being brought up by a parent only assumed significance as part of an examination of what was in the child's best interests. "B" never resided with his father and so there were no compelling reasons to disrupt the child's continuity of care.

• TENANCY

England and Wales Court of Appeal

Patel and another Vs. Keles and another

Tenancy - Application for renewal of tenancy agreement - Application for renewal objected to by Landlord - Tenanted Premises required by landlord for starting business -Failure to establish bona fide requirement -  Section 30(1)(g) of Landlord and Tenant Act 1954

Held, for the purposes of successful opposition under s 30(1)(g) the landlord's intention must be a fixed and settled one. The necessary intention was not shown if it was revealed that the landlord intended to sell premises within five years of the end of the existing tenancy.