MISTRI PIARA LAL Vs. SURINDER NATH

JUDGEMENT

(1.) This is tenant's revision petition challenging the order dated 25.4.2005 of the Appellate Authority whereby appeal filed on behalf of the respondent-landlord against dismissal of his application for ejectment vide order dated 10.3.2003 of the Rent Controller, Rupnagar, was accepted and eviction of the petitioner was ordered from the demised premises on the ground of bona fide need of the respondent-landlord.

(2.) In the original eviction petition, the respondent-landlord pleaded his personal necessity as under:

(3.) The eviction petition was contested by the petitioner. In the written statement filed on behalf of the petitioner, the personal necessity of the respondent-landlord was disputed. Thereafter, the parties led evidence. However, the respondent-landlord moved an application for amendment in the pleadings which was rejected. Thereafter, the landlord filed CR No.124 of 2002 which was allowed vide order dated 25.11.2002.