CHHOTE LAL Vs. SUKHI RAM

JUDGEMENT

(1.) The petitioner herein is a tenant in the premises owned by the respondent. The Rent Controller dismissed the eviction petition filed by the respondent, whereas the Appellate Authority reversed the judgment passed by the Rent Controller.

(2.) Primarily, the eviction of the petitioner has been sought on the ground of bonafide personal necessity. In para 4B of the eviction petition, the respondent asserted as under:-

(3.) The petitioner while filing his reply, stated as under:-