HANS RAJ MALIK Vs. OM PARKASH

JUDGEMENT

(1.) THE present revision petition has been filed by Hans Raj Malik (hereinafter described as "the petitioner") directed against the order passed by the learned Rent Controller, Sonepat, dated 21.3.1994 and the learned Appellate Authority, Sonepat, dated 5.6.1997. The learned Rent Controller had dismissed the petition for eviction and the order was upheld by the learned Appellate Authority.

(2.) THE relevant facts are that petitioner Hans Raj Malik is the landlord of the premises in question. A part of it has been let to the respondent. The petitioner seeks eviction of the respondent on the ground that he has retired and bonafide requires the property. Most of his relatives are residing in Sonepat. They have persuaded him to shift to Sonepat.

(3.) THE other grounds of eviction had never been pressed and, therefore, it becomes unnecessary to make reference of the same.