MEHRA SHAWLS Vs. VIJAY KUMAR REHLAN

JUDGEMENT

(1.) The petitioners (tenants) have filed present revision petition challenging correctness of the judgments passed by the Rent Controller, Amritsar, ordering their ejectment from the rented premises, affirmed in appeal by the Appellate Authority, Amritsar.

(2.) The eviction of the petitioners has been ordered on two counts- (i) bonafide requirement of the landlords and (ii) tenants have ceased to occupy the premises in question for a continuous period of more than four months prior to filing of eviction petition.

(3.) This Court has heard learned counsel for the parties at length and with their able assistance, gone through the judgments passed by the learned Courts below and the record requisitioned.