KEWAL KRISHAN Vs. AMRIK SINGH

JUDGEMENT

(1.) AMRIK Singh, respondent-landlord, filed ejectment application against Kewal Krishan, petitioner-tenant, seeking his eviction on two grounds, firstly, it was alleged that the petitioner-tenant was in arrears of rent w.e.f. 1.4.1996 and secondly, it was alleged that the premises was required to set up an independent business for his son, Jaspreet Singh, who was a Graduate of 25 years and was unemployed.

(2.) THE arrears of rent were tendered by the petitioner-tenant during the proceedings before the Rent Controller, whereafter the respondent-landlord did not press his claim on account of the plea based on non-payment of rent. The plea based on the requirement of the premises for the personal use of his son was accepted by the Rent Controller vide order dated 27.3.1999. The petitioner-tenant was resultantly required to vacant the premises within two months of the order passed by the Rent Controller.

(3.) THE petitioner-tenant has approached this Court impugning the order of the Rent Controller, dated 27.3.1999 and the order of the Appellate Authority dated 27.9.1999.