CHARANJIT SINGH Vs. KARNAIL SINGH

JUDGEMENT

(1.) Present petition is filed by the landlord, challenging the judgment dated 06.03.2007 passed by learned Rent Controller, Rupnagar, as well as judgment dated 10.11.2007 passed by learned Appellate Authority, Rupnagar.

(2.) In brief, eviction petition was preferred by the landlord - revisionist herein alleging therein that tenant has not paid rent from 01.04.2001 till the date of filing the eviction petition and applicant is degree holder of B.Tech Computer and is doing a private job and he requires the shop in dispute for his own personal use and occupation.

(3.) Eviction petition was contested by the tenant and tenant - respondent herein denied the alleged need of the landlord and has also denied that tenant is in arrears of rent.