NARESH CHAND JAIN Vs. RAM BATI

JUDGEMENT

(1.) This is a tenant's appeal against the judgment of the Tribunal reversing the order of the Additional Rent Controller and passing an eviction order against tire tenant on the ground that the landlord required the premises bonafide for his personal occupation.

(2.) The landlady Smt. Ram Bati through her general attorney Shri Ram Sanchi filed an application under Section 14 of the Rent Control Act seeking eviction of the tenant Naresh Chand Jain on two grounds : (1) that the tenant had failed to pay the arrears of rent since 1-1-1974 and since this was the second default in the payment of arrears of rent the tenant is liable to eviction, and (2) that the landlady required the premises for her own residence and she had no other reasonably suitable accommodation.

(3.) The tenant resisted the petition. The tenant pleaded that the family of the landlady comprises of herself, her husband and one son and that she was in possession of four rooms, a verandah, latrine and bath room and that the accommodation already in her possession was sufficient for her need. The tenant denied that he was in arrears of fent.