(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 aside the order of the Rent Controller dismissing the ejectment petition filed by the landlord.
(2.) THE premises in dispute form 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.) THE Rent Controller after considering the oral and documentary evidence on the record, dismissed the ejectment petition after finding that the premises in dispute were given for commercial purposes by the landlord to the tenant, for which purpose the same are being used by the tenant and therefore, the ground of personal necessity is not available to the landlord. The Rent Controller also found that the premises in dispute are located in a commercial area.