MOHAR SINGH Vs. HARINDER SINGH

JUDGEMENT

(1.) BLATANT Mala fide of the tenant is the striking feature of this petition by the landlord seeking possession of the demised premises on the ground of personal necessity.

(2.) THE premises lie unoccupied and locked sans electric connection for about a year now, it appears, since the tenant built his own house in Chandigarh and shifted there. Counsel for the tenant had no explanation to offer why the tenant persists in withholding the possession of these premises from the landlord.

(3.) THE landlord here is the 85 years' old Ram Singh whose family consists of his 60 years' old son Mohar Singh, his daughter-in-law Sushil Kaur who has been suffering from mental disorder for over 18 years now and their grown-up but unmarried daughter. The demised premises being the ground floor of House 3186, Sector 27, Chandigarh. This house has a first floor and a Barsati too. Two rooms on the Barsati are with the landlord while the rest of the accommodation is with tenants.