KHEWAN SINGH Vs. SHRI RAMESHWAR DASS

JUDGEMENT

(1.) The tenant-petitioner has filed this petition against the order of the Appellate Authority where by the order of the Rent Controller directing his ejectment was maintained.

(2.) Rameshwar Dass, landlord-respondent, filed an application for ejectment on the ground of his bonafide requirement for his own use and occupation. The Rent Controller accepted the plea of the landlord and came to the conclusion that the bonafide required the building for his own use and occupation and consequently directed the ejectment of tenant. In appeal, this finding of the Rent Controller was maintained. Feeling aggrieved against this, the tenant has filed the present revision petition in this Court.

(3.) Learned counsel for the tenant-petitioner referred to Exhibit R-4, which is the order of the Rent Controller dated 27th April, 1955, by virtue of which the application of the landlord for eviction of his tenant on the ground of personal requirement was dismissed, and contained (submitted ) that in view of that order it could not be held that the need of the landlord is a bonafide one.