RANJHA RAM Vs. JAGJIT SINGH

JUDGEMENT

(1.) RANJHA Ram, Darshan Lal and Ashok Kumar, petitioners are the tenants of Barsati floor consisting of two rooms and a latrine-cum-bath of House No. 1106, Sector 18-C, Chandigarh, under Jagjit Singh Nagra, respondent. The respondent filed a petition for ejectment against the petitioners in September, 1980 on various grounds, namely :

(2.) WHETHER the respondents (now petitioners) are a source of nuisance as alleged ? OPP

(3.) BHUPINDER Pal Singh in his statement said that he was in occupation of one room on the second floor of the house in Sector 27. The accommodation with him is not sufficient. He is employed in State Bank of India. He wants to occupy the demised premises. He is partly dependent on his father. In his cross-examination he stated that they are all having separate kitchens since 3/4 months after his marriage in April, 1979. His unmarried brother Gurinder Pal Singh is having common mess with his parents. Two rooms on the ground floor of Sector 27 house are in occupation of a Lady Doctor and a Type College. He did not know when did he make up his mind to shift to the demised premises. There are three other tenants living in the house in Sector 18, apart from the petitioners. He and his wife are having good relations with his parents. They face difficulty of accommodation when some guests arrive.