MADAN LAL Vs. PARVEEN BALA

JUDGEMENT

(1.) A plea filed by the respondent-landlady, for ejectment of the petitioner-tenant from the tenanted premises on an averment of personal necessity, came to be negatived by the learned Rent Controller but allowed by the learned Appellate Authority.

(2.) The petitioner-tenant is in revision against it.

(3.) The outer limit within which a Revisional Court can undertake the adjudicatory exercise was provided by the Apex Court in judicial pronouncements reported as Sarla Ahuja v. United India Insurance Company Limited, 1999 121 PunLR 805 and Shamshad Ahmad and Ors. v. Tilak Raj Bajaj through LRs. and Ors., 2008 9 SCC 1. On perusal thereof, it can safely be culled out that "a reappraisal of evidence can be made, but that should be for the limited purpose to ascertain whether the conclusion arrived at by the fact finding court is wholly unreasonable.") The restriction of revisional powers noticed, the adjudicatory exercise is undertaken as under: