J S DOSANJH Vs. JATINDER PAL KAUR

JUDGEMENT

(1.) The plea raised by the respondent-landlord for eviction of the petitioner-tenant from the tenanted premises came to be negatived by the learned Rent Controller. However, fortune favoured the respondent-landlady in appeal and the learned Appellate Authority reversed findings recorded by the learned Rent Controller, allowed the ejectment petition and further ordered ejectment of the petitioner-tenant from the tenanted premises aforementioned.

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

(3.) The respondent-landlady had raised a plea for eviction action on an averment of personal bonafide becessity. The plea, averred in the context, was that the premises are required for personal bonafide necessity inasmuch as her husband, who had superannuated from service, would like to run an estate agent's business therein.