BANSI LAL Vs. DHARAM SINGH

JUDGEMENT

(1.) THE petitioner (hereinafter referred to as the tenant) has come up in revision against the order of the Appellate Authority, Jalandhar confirming, on appeal, the order of the Rent Controller, Nawashahr ordering his eviction from the demised premises.

(2.) THE respondent (hereinafter referred to as the 'landlord') sought eviction of the tenant from the demised premises on the ground that he was owner of a two storeyed house situate at Banga Town. About eight years back, he had rented out a room and a kitchen on the ground floor on a monthly rent of Rs. 40/- for residential purposes to the tenant. He required the demised premises for his own use and occupation since the accommodation in his possession was insufficient for his needs. His family consists of five members and out of them, his grand daughter is studying in the fifth class. Although the demised premises were let out for residential purposes, yet the tenant has changed the user by starting tailoring business without oral or written consent.

(3.) THE tenant admitted the rate of rent, but denied that the demised premises were taken for residential purposes and pleaded that he was doing tailoring business under the name and style of M/s V. K. and Company and was making brassieres He also denied that the landlord bonafide needed the demised premises for his own use and occupation.