SARUP SINGH Vs. SHRI NARINDER NATH

JUDGEMENT

(1.) This revision petition has been filed by Sarup Singh, tenant, against the order of the Appellate Authority dated August 20, 1977 affirming the order of the Rent Controller whereby his ejectment has been ordered.

(2.) Narinder Nath, landlord, filed an application for ejectment of the tenant on the ground that he required the premises for his own use and occupation. It was contested by the tenant who pleaded that the landlord had enough accommodation with him and, therefore, the application was a melafide one. The learned Rent Controller came to the conclusion that the landlord required the premises bonafide for his own use and occupation. Consequently he allowed it. The tenant went up in appeal before the Appellate Authority who affirmed the order of the Rent Controller and dismissed the same. He was now come up in revision against that order to this Court.

(3.) It is contended by the learned counsel for the petitioner that the respondent did not require the premises bonafide for his own use and occupation as he had enough accommodation with him. He further submits that the respondent as well as two of his sons have shifted to Jullundhur. On the other hand, Mr. Sehgal, learned counsel for the respondent has vehemently argued that the respondent has 7 children. Out of them four were unmarried and were studying in schools at Amritsar. He further submits that the accommodation with the respondent was one room and one kitchen only. According to him the need for the respondent was a bonafide one.