RAM CHANDER Vs. CHANDERWATI RADHA MOHAN

JUDGEMENT

(1.) THIS revision petition arises out of a suit for ejectment brought in October, 1955, by Smt. Chander Wati against her tenant, Ram Chander, from a flat in the third-storey of a building situate in Katra Moti Ram, Nai Sarak, Delhi, and for recovery of Rs. 64/8/-, as arrears of rent and water charges.

(2.) THE eviction of the tenant was sought on a number of grounds, but, in the present appeal, we are concerned only with two of them, namely, (1) the premises in dispute were required bona fide by the landlady for her own occupation and (2) there had been subletting on the part of the tenant without her consent.

(3.) THE trial Court found both the grounds in favour of the landlady and decreed her suit for ejectment and recovery of Rs. 64/8/ -.