BIMLA DEVI Vs. BALDEV SINGH BAJWA

JUDGEMENT

(1.) The tenant (petitioner herein) has applied for the invalidation of the order dated 21.8.2009 vide which the learned Rent Controller; while allowing an ejectment petition in favour of the respondent-landlord (respondent herein) ordered the ejectment of the former from the tenanted premises.

(2.) In terms of order dated 27.5.2009 granted by a Coordinate Bench (K. Kannan, J.) of this Court in Civil Revision No.2156 of 2007, the learned Rent Controller had been directed to decide the issue of bonafide requirement of the landlord.

(3.) It is apparent from the record that the respondent herein is in possession of the ground floor of the premises; the first floor is in possession of a non party; while the second floor portion (a Barsati) constitutes the tenanted premises.