KANWALJIT SINGH Vs. DAVINDER SINGH DHALIWAL

JUDGEMENT

(1.) The petitioner herein is a tenant. He has been ordered to be evicted by the Rent Controller as well as by the Appellate Authority. By filing the revision petition, he assails the correctness of the concurrent orders passed by the Rent Controller as well as the Appellate Authority. The tenanted premises are ground floor and first floor of SCF 47, Phase V, SAS Nagar, Mohali, which were given on lease with effect from 1/5/2007 for a period of two years. The rate of rent was settled at Rs.32,635.00 per month for the first year and Rs.34,920.00 per month for the second year.

(2.) The eviction has been sought on the ground of bona fide personal necessity as well as non-payment of rent. The petitioner while contesting the petition asserted that the necessity of the landlords is not bona fide genuine. He even denied the execution of the lease deed, which was, subsequently, found to be false.

(3.) The landlords in order to prove their case, examined PW1 Davinder Singh Dhaliwal, PW2 Davinder Kaur, PW3 Bhai Karamjeet Singh, PW4 Kiranjeet Kaur, PW5 DPS Gill, PW6 Jagdish Singh, Record Keeper, PW7 Sarabjeet Singh, Excise and Taxation Inspector, PW8 Kiranjit Kaur and PW9 Davinder Kaur.