GOBIND RAM CHHABRA Vs. SHRIMATI PANNA DEVI

JUDGEMENT

(1.) The tenant-petitioner has filed this revision petition against the order of the appellate authority at Amritsar, dated 7th of August, 1974, whereby his appeal was dismissed and the order of the Rent Controller directing his ejectment, was maintained.

(2.) The landlady Shrimati Panni Devi filed an application under section 13 of the East Punjab Urban Rent Restriction Act, 1949, for ejectment of the tenant-petitioner from the premises, in dispute, which consists of residential building, inter alia, on the ground of her personal need as well as on the ground that the tenant has ceased to occupy the premises continuously for a period of more than 4 months without sufficient cause. The Rent Controller as well as the appellate authority has concurrently held that he landlady bonafide required the premises for her own occupation and the tenant has ceased to occupy the premises continuously for a period of more than 4 months without any sufficient cause. Consequently, the tenant has been ordered to be ejected on both the grounds. Feeling aggrieved against this concurrent finding the tenant has come in revision to this Court.

(3.) The learned counsel for the tenant vehemently contended that the findings given by the Courts below are wrong and are thus liable to be set aside in this revision petition. I have heard the learned counsel for the petitioner at great length but I do not find any merit in this petition.