SATYA DEVI Vs. K K YADAV

JUDGEMENT

(1.) THIS revision petition has been preferred by the landladies against the order of the appellate Authority, whereby the appeal of the tenants was allowed and the ejectment petition was remanded to the Rent Controller for a fresh decision in accordance with law.

(2.) LANDLADIES (petitioners herein) fileld an ejectment petition claiming ejectment of the tenant (respondent herein) from the 1st and 2nd floor of building No. 4962/2 (I2 "x 30 1/4") consisting of a chaubara kitchen, bathroom, latrine, sehan, joint stair-case on 1st floor and a barsati (room) on the top floor situated in Saddar Bazar, Bhatinda. The ejectment was claimed on the ground of personal necessity.

(3.) THE Rent Controller after finding that the petitioners need the premises in dispute for personal use, ordered the ejectment of the respondent. The respondent preferred an appeal before the appellate Authority.