VIR BHAN Vs. AVTAR KRISHAN AND ANR.

JUDGEMENT

(1.) THIS is a revision petition filed by a tenant Vir Bhan, against whom an ejectment order passed by the Rent Controller was affirmed by the Appellate Authority.

(2.) THE ground on which the ejectment order has been passed was personal requirement, the relevant facts regarding which are that the premises in suit consisting of a house in the town of Batala belonging to two brothers Avtar Krishen and Rur Chand, and although the claim in the petition was that both of them required the house for their own occupation it has been found by both the Courts that this was not so in the case of one of the brothers, Rur Cand, who is employed in the Police at Amritsar. However, the requirement Was found to be genuine in the case of the second brother Avtar Krishan, who lives some miles outside Batala, but has to come there every day to work in connection with his interests in two small industrial businesses.

(3.) THIS interpretation does not appeal to me and obviously, if followed to its logical conclusion, it could result in considerable hardship to landlords. For instance there might be ten joint owners of a house and, if this interpretation is correct, it would mean that even if nine of them needed the accommodation leased to tenants, they would not be entitled to get a decree for ejectment.