HARDEV SINGH Vs. SURJIT KAUR

JUDGEMENT

(1.) Civil Misc. No. 14435-CII of 2010

(2.) That order was set aside by a Coordinate Bench (Ranjit Singh, J.) of this Court in Civil Revision No. 956 of 2008 filed by the petitioner-tenant. A direction was issued therein that the respondent landlady should be afforded an opportunity to enter witness box, as her own witness, and depose to the averment qua personal bonafide necessity. It was her attorney who had earlier appeared at the trial. The Coordinate Bench upheld the grievance of the petitioner-tenant that it is the landlady who had to make a deposition about personal necessity.

(3.) It was thereafter that the impugned order came to be granted by the learned Rent Controller in appreciation of the statement made by the respondent-landlady.