LAL CHAND Vs. MOOL CHAND

JUDGEMENT

(1.) This is an application for ejectment filed by one Lal Chand against one Mool Chand under Section 13-A (1) (A) of the Haryana Urban (Control of Rent and Eviction) Act 1973 as amended by Haryana Act No 10 of 1990 for the ejectment of the latter from the residential premises comprising his tenancy as described in the heading of the application on the ground that he (landlord) is a "specified landlord" and requires the said demised premises bona fide for his own use and occupation. In the ejectment application, it was also alleged that the tenant is in arrears of rent. Tenant appeared and contested his claim denying that he requires the premises bona fide for his own use and occupation and also the ground of personal necessity is not available to him as he hat. got vacated residential house No. 8366 a few months ago from one Ram Parshad which he could occupy.

(2.) Rent Controller. Ambala City allowed him leave to contest the ejectment application feeling that triable issues have arisen and as such leave to defend should be given to the tenant.

(3.) Not satisfied with this order dated 20.1.1994, landlord has come up in revision to this Court.