DHAN RAJ Vs. BEHARI LAL

JUDGEMENT

(1.) This revision petition has been filed by Dhan Raj tenant against the judgment of the Appellate Authority, Jullundur, dated February 19, 1975, ordering his ejectment.

(2.) Briefly the facts are that Behari Lal is the owner of the house and Dhan Raj is his tenant, on payment of Rs. 85 per mensem as rent. The landlord filed an application for ejectment of the tenant Inter alia on the ground that he required the premises for his personal use and occupation. The petition was contested by the tenant who controverted the aforesaid allegations. He further pleaded that the landlord wanted to increase the rent.

(3.) The Rent Controller came to the conclusion that the landlord did not require the premises bona fide for his own use and occupation and dismissed the petition. He went up in appeal against the order of the Rent Controller to the District Judge, who reversed that finding and held that he wanted the premises bona fide for his own use and occupation. The tenant has come up in revision against that judgment to this Court.