HARJINDER SINGH Vs. RAMESHWAR DASS

JUDGEMENT

(1.) This revision petition is directed against the order dated 9.2.2008 passed by the learned Rent Controller, Ambala Cantt., as affirmed by the learned appellate authority, ordering the eviction of the petitioners from the premises in dispute.

(2.) The respondent-landlord sought eviction of the petitioners on the ground of personal necessity so as to establish the business of his son and daughter-in-law, who are doctor/veterinary doctor. Necessary pleadings in terms of Section 13 of the Haryana Urban (Control of Rent & Eviction) Act were made therein. The landlord by leading cogent evidence proved his personal bona fide necessity.

(3.) Concurrent findings of fact have been recorded by the learned authority under the Rent Act holding, that the premises in dispute were needed bona fide by the respondent-landlord for his use and occupation.