MANOJ KUMAR Vs. SMT. ANURADHA BHARDWAJ AND ORS.

JUDGEMENT

(1.) THE tenant is in revision against the order of eviction passed by the learned Appellate Authority while reversing the order of the learned Rent Controller.

(2.) THE landlords filed eviction petition under Section 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 [for short "the Act"] for seeking eviction of the tenant from House No. 4492/1 -4, Bajaja Mohalla, Ambala Sadar, Ambala Cantt. consisting of one room let out @ Rs. 400/ - per month besides municipal tax @ 5% per month, inter alia, on the ground of personal necessity. The learned Rent Controller dismissed the eviction petition on the ground that though the landlords had required the demised premises for their own use and occupation but it was found to be their greed and not the need. However, learned Appellate Authority reversed the order of the learned Rent Controller by observing as under: -

(3.) I fully agree with the observation of the learned Appellant Authority and do not find any reason to disturb the order of eviction. Hence, the present revision petition is found to be without any merit and is, thus, dismissed.