ABHEY KUMAR Vs. BRIJ MOHAN LAL

JUDGEMENT

(1.) This order will dispose of civil Revision Nos. 1054 and 1055 as both of them arise out of the same order of the Appellate Authority dated April 7, 1981.

(2.) The tenant-petitioners have filed these petitions against the orders of the Appellate Authority dated April 7, 1980, whereby the order of the Rent Controller directing the ejectment of the petitioners was maintained.

(3.) Brij Mohan Lal, landlord respondent filed two separate applications against his tenants Abhey Kumar and Maddho Ram tenant petitioners from House No. 1545/4-B, Gali Chhabilan, Laroda Gate, Jagadhri. Both these tenants were occupying separate portions of the same house. The ejectment was sought on the ground that the landlord bonafide required the premises for the use and occupation of his two sons, one of whom intended to start his practice as an Advocate, who at present was practicing at Chandigarh. The applications were contested on behalf of the tenants. Both the applications for ejectment were consolidated by the Rent controller with the consent of the parties and the evidence was recorded in one of them.