SATYA WATI Vs. SH. GANGA BISHAN

JUDGEMENT

(1.) Ganga Bishan sought ejectment of Shrimati Satya Wati tenant on the ground of personal necessity and arrears of rent. The arrears of rent were tendered on the first date of hearing and, therefore that ground did not survive. The Rent Controller found that the landlord had sufficient accommodation and declined ejectment by order dated 31st August, 1979. The landlord went up in appeal and the learned Appellate Authority, by judgment dated 11.9.1980 come to the conclusion that the landlord had proved his bonafide necessity to occupy the premises in dispute and ordered ejectment of the tenant. This is tenant's revision from the aforesaid order.

(2.) The precise plea in the ejectment-petition was as follows :-

(3.) The landlord has proved plan Exhibit A-1 on the record, a reading which shows the following accommodation :-