FAQIR CHAND Vs. UMRAO SINGH

JUDGEMENT

(1.) The tenant-petitioner filed this revision petition against the order of the Appellate Authority, Ferozepur, dated September 15, 1976, whereby the order of the Rent Controller directing his ejectment was maintained.

(2.) The ejectment of the tenant-petitioner was sought on the ground of personal necessity by Umrao Singh, landlord-respondent. It is admitted that during the pendency of the revision petition, the landlord-respondent sold the demised premises to one Radha Rani, wife of Chander Bhan, and subsequent to the same, the vendee has filed an application in the Court of the Rent Controller for the ejectment of the tenant-petitioner from the demised on the ground of personal necessity and the same is still pending. Under these circumstances, keeping in view of the subsequent events which are not disputed, the order of ejectment, passed against the tenant-petitioner on the ground of personal necessity is liable to be set aside.

(3.) Consequently, this revision petition succeeds, the order of the Appellate Authority is set aside and the application for ejectment is dismissed with no order as to costs throughout. Civil Miscellaneous Application No. 565-C. II of 1981 stands disposed of in view of the order passed in the revision petition. Revision allowed.