IQBAL SINGH Vs. SUNIL ARORA

JUDGEMENT

(1.) This is tenants' revision petition challenging the order/judgments of the Authorities below whereby their eviction has been ordered from the premises in dispute on the ground of personal bona fide necessity of the respondent-landlord.

(2.) Without elaborating the facts, suffice is to say that the petitioners are the tenants in different portions of the premises in dispute i.e. SCF No.5, Sector 22-D, Chandigarh under the respondent-Sunil Arora.

(3.) The respondent-landlord filed eviction petition against the petitioners on various grounds including the ground of personal necessity. However, no other ground except the ground of bona fide personal necessity of the respondent-landlord has found favoured with the Rent Controller for eviction of the tenants and the aforesaid judgment/order of the Rent Controller has been further upheld by the Appellate Authority.