MOHINDER SINGH Vs. SOM NATH

JUDGEMENT

(1.) CM No.14708-CII of 2012 Allowed as prayed for. CM No.14709-CII of 2012

(2.) THE application is allowed and Annexures P-1 to P-3 are taken on record, subject to all just exceptions. CIVIL REVISION No.3420 of 2012

(3.) RESPONDENT-landlord-Som Nath filed ejectment petition under Section 13 of the Act against the tenant-petitioner seeking his eviction from demised property i.e. Tabela No.73/8. Ejectment was sought on ground of non-payment of rent and bonafide necessity. However, ground of non- payment of rent was not pressed. As regards bonafide necessity, it was pleaded that landlord requires the demised property for his own use and occupation as residence. The landlord has two sons and two daughters, besides wife. One son of the landlord is married and also having two issues. One daughter of the landlord is also divorcee whereas other daughter is unmarried. The landlord is living in a single room along with kitchen, bathroom and dhara -used as store. The accommodation with the landlord was thus claimed to be insufficient.