KASTURI LAL Vs. SUDHIR KUMAR

JUDGEMENT

(1.) Tenants have filed the present revision petition assailing the correctness of judgment ordering ejectment of the tenants-petitioners from the tenanted premises, affirmed in appeal by the Appellate Authority.

(2.) Landlord-respondent filed a petition under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as the 'Act of 1949' ) praying for an order of ejectment of the tenants from the shop forming a part of the property no. B-IX-1672/6, Saban Bazar Ludhiana. It was pleaded that the landlord requires the premises for his personal use as the premises in his occupation is insufficient. The landlord is doing wholesale/retail business of Coco Brooms, Phool Jharoo, Pam Broom, Coir Mattresses, Jute Mattings, PVC Mattings, Woolen Mags, Wirlla Mattings, Wipers, Bursto, Baan and Rope, Sutli, Bamboo Brooms, Cotton MOP, dustors etc. It is pleaded that the landlord has already sought eviction of M/s Makhan Mal Vasandha Mal, another tenant in the another portion of the same building and even if landlord is successful in getting possession thereof, still the tenanted premises shall be required for expansion of the business as the space already available with the landlord is not sufficient.

(3.) Tenants contested the ejectment petition and claimed that the requirement of landlord is not bona fide.