MANJULA SAGAR Vs. WAZIR CHAND SHARMA

JUDGEMENT

(1.) THIS revision has been directed against concurrent findings of fact recorded by the Rent Controller and Appellate Authority dated 19.12.1981 and 18.10.1982 respectively rejecting the petition filed by the petitioner-landlady, who sought eviction of the respondent-tenant on the ground of bona-fide personal requirement and the demised premises being unfit and unsafe from human habitation.

(2.) THE only ground that is pressed into service at this stage is personal bona-fide necessity of the landlady. On the issue aforesaid, learned Appellate Authority held as follows :-