MADALSA Vs. SATPAL

JUDGEMENT

(1.) Madalsa who is daughter and legal representative of land-lady Ravi Bala, since deceased, has filed this revision petition under Section 15(6) of the Haryana Urban (Control of Rent and Eviction) Act, 1973 (hereinafter referred to as the Act) assailing orders of both the Authorities below thereby dismissing ejectment petition filed by Ravi Bala under Section 13 of the Act for ejectment of respondent/tenant Satpal from the demised shop. Ejectment was sought on two grounds i.e. nonpayment of rent and electricity consumption charges and personal necessity of the land-lady. Only the ground of personal necessity CR. No. 4950 of 2011 (O & M) 2 is pressed before me to seek eviction of the respondent/tenant. The averments regarding the said ground as made in paragraph 5(iii) of the ejectment petition are reproduced hereunder:-

(2.) Respondent/Tenant controverted the grounds of ejectment pleaded by the land-lady.

(3.) Learned Rent Controller, Yamuna Nagar at Jagadhri vide judgment dated 30.10.2010 dismissed the ejectment petition. Appeal preferred by Ravi Bala through legal heir Madalsa Rani against judgment of Rent Controller has been dismissed by learned Appellate Authority, Yamuna Nagar at Jagadhri vide judgment dated 19.04.2011. Feeling aggrieved, instant revision petition has been filed by Madalsa.