AJIT SINGH Vs. BHUPINDER SINGH

JUDGEMENT

(1.) THIS is tenant's revision petition.

(2.) THE ejectment of the tenants was sought by the landlord or the grounds, that the tenant has failed to pay the arrears of Rent w. e. f. March, 1982 onwards, as well as house-tax w. e. f 1st of March, 1977; that the landlord requires the tenanted premises for his personal use and occupation as well as for occupation of his family members; that the tenant ceased to occupy the premises for a continuous period of four months, that the tenant has materially impaired the value and utility of the premises.

(3.) THE tenant in his written statement denied the allegations as made in the ejectment petition. The requirement of the premises for the personal use and occupation of the landlord and his family members also not accepted. The tenant rather stated that the landlord is in government service and posted at Bhatinda and is residing there with his family, and therefore, the ground of personal necessity has been set up only in order to get the house vacated.