KISHORI LAL Vs. BABU RAM AND ANOTHER

JUDGEMENT

(1.) The petitioner-landlord sought the eviction of the respondent-tenants on the ground of bonafide personal necessity. The trial Court ordered the ejectment. However, the Appellate Court interfered and set aside the order of the trial court and dismissed the petition. Hence this revision petition.

(2.) Before proceeding with the consideration of the contentions advanced on behalf of the petitioner, a few relevant facts having bearing upon them may be noticed which can be stated thus :-

(3.) The petitioner as employed at Ahmedgarh Town, which is at a distance of about 15 miles from Ludhiana where the residential premises in dispute is situated. With him at Ahmedgarh were living his daughter and son. The son was employed in Ahmedgarh Municipal Committee. The petitioner owned besides the demised premises another house which he had sold to his step-brother, a few months earlier to the filing of this petition. During the proceedings before the Rent Controller, the petitioner's son had died.