OMA ALIA OM PARKASH Vs. HARBHAJAN SINGH

JUDGEMENT

(1.) The Petitioner/tenant has lost in both the Courts below and has approached the Revisional Court to assail the findings of fact.

(2.) Briefly stated, Respondent/landlord Harbhajan Singh, who is 75 years of age, instituted the eviction petition stating therein that he had built six shops out of which four were rented out, whereas one shop is with his elder son who is running the Printing Press therein and the other shop is being used as a drawing room of the house. The shop in dispute is required by the Respondent/landlord for settling his son namely Baljinder Singh, who is unemployed.

(3.) Before both the Courts below, the following arguments were raised: