JAGDISH RAI GUPTA Vs. OM PARKASH

JUDGEMENT

(1.) THIS is tenant's revision petition against the order of the Appellate Authority vide which his eviction from the premises in dispute has been ordered.

(2.) BRIEFLY stated, the landlord sought eviction of tenant-petitioner from the premises in dispute on the ground that the premises in occupation of the petitioner, though let out for a commercial purpose, in fact, forms part of the residential accommodation; and thus is a residential building. The landlord sought eviction on the ground of personal requirement.

(3.) THE Rent Controller, on the basis of the pleadings of the parties, framed the following issues :