PAWAN KUMAR Vs. KAMAL GOEL

JUDGEMENT

(1.) The present revision petition has been filed under Sub Section 6 of Section 15 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 (hereinafter referred to as "the 1973 Act"). The petitioner before this Court is a landlord.

(2.) The landlord has filed a petition under the 1973 Act for ejectment of the respondents on two grounds - (i) tenants have failed to pay the rent and (ii) the landlord and his family members required the shop in question so that they can start their own business. Para 3 of the ejectment petition, filed before the learned Rent Controller, are extracted hereunder:-

(3.) The tenant/respondents contested the eviction petition and pleaded that the requirement of the landlord is not bonafide.