K.G. INDUSTRIES Vs. JOGINDER SINGH

JUDGEMENT

(1.) THIS revision petition has been preferred by the tenant against the order of the appellate Authority accepting the appeal of the landlord, and thereby setting side the order of the Rent Controller dismissing the ejectment petition filed by the landlord.

(2.) THE premises in dispute from part of a residential house situated in Mohalla Himmatpura, Kalsian Road, Ludhiana. The landlord asked for the eviction of the premises in dispute on the ground that the same were required for his own use and occupation as the premises in his occupation are not sufficient for his requirement.

(3.) ON appeal by the landlord, the appellate Court relying upon the Full Bench judgment of this Court reported as Hari Mittal v. B.M. Sikka, 1986(1) RCR 92 : 1986 AIR Punjab 119, allowed the appeal of the landlord and thereby passed an order of ejectment against the tenant. This order of the appellate Authority is being challenged by the tenant in the present revision petition.