J. JOHN JABA SINGH Vs. K. INDIRA

JUDGEMENT

(1.) The tenant is the revision petitioner and the landlords are the respondents herein.

(2.) The landlords filed R.C.O.P.No.2149 of 2006, before the learned Rent Controller, seeking eviction of the tenant on the ground of owners' occupation.

(3.) The learned Rent Controller, allowed the said Petition and granted two months' time for eviction. Challenging the same, the tenant filed R.C.A.No.637 of 2007, before the learned Rent Control Appellate Authority, who also confirmed the findings of the learned Rent Controller, holding that the requirement of the petition premises by the landlords is bona fide and the landlords are not in occupation of any other residential building of their own and dismissed the Appeal. Aggrieved by the same, the present Civil Revision Petition is filed by the revision petitioner/tenant.