SHADI RAM PASSI Vs. KHARAITI LAL

JUDGEMENT

(1.) THIS civil revision is directed against the order of the Appellate Court reversing the order of the Rent Controller vide which the tenant was ordered to be ejected.

(2.) LANDLORD (petitioner herein) sought ejectment of his tenant (respondent herein) on the following grounds :-

(3.) THE Rent Controller, on appraisal of evidence on record, passed an order of ejectment against the tenant on all the grounds. This order was challenged by the tenant before the Appellate Authority who reversed the order of the Rent Controller. The Appellate Authority found that the house was never let out for the purpose of residence and, therefore, cannot be got vacated for the bonafide requirement of the landlord's married son. The finding on the ground that the tenant has impaired the value and utility of the premises was also set aside by the Appellate Authority and decided in favour of the tenant. This order is being challenged in this evil revision.