SOHAN LAL Vs. ATMA SINGH

JUDGEMENT

(1.) THE only question which is for consideration and was raised in this revision petition is whether the tenant had ceased to occupy the demised premises for the statutory period.

(2.) THE landlord sought the ejectment of the tenant primarily on the grounds, that the tenant had ceased {o occupy the demised premises for the last more than a year; the demised premises were needed for personal occupation; the demised premises had been impaired in value and utility, and that the premises had become unsafe and unfit for human habitation.

(3.) THE Rent Controller ordered the ejectment on the ground of personal necessity as well as on the ground that the tenant had ceased to occupy the demised premises for statutory period. The plea of impairment in value and utility and the premises being unsafe and unfit for human habitation was negatived by the Rent Controller.