KAMALDEEP KAUR Vs. BHARAT BUSHAN ALIAS BHARTI

JUDGEMENT

(1.) This revision petition is directed against judgment dated 7.6.2008 passed by the Appellate Authority, Gurdaspur whereby the judgment dated 2.3.2006 rendered by the Rent Controller, Gurdaspur has been set aside and the ejectment application filed by the petitioner-landlord for eviction of the respondent-tenant from the demised premises has been dismissed.

(2.) The petitioner had pleaded that the respondent had not paid the rent from April,1998 onwards and that she wants the demised premises for her own personal use and also for occupation of her husband for business purposes.

(3.) Since the respondent had tendered the demanded rent, that ground was rendered redundant and, therefore, the only surviving question before the Rent Controller was as to whether the petitioner had a bona finde need to get the demised premises vacated or not.