(1.) This is tenant's revision petition, challenging the order dated 01.06.2012 of the Rent Controller, Panchkula, whereby its eviction has been ordered from the demised premises on the ground of bonafide need of the landlord-respondent(s) and the judgment dated 18.04.2013 of the Appellate Authority, Panchkula, dismissing its appeal against the order of eviction passed by the Rent Controller. The respondents are the owners of the property in question i.e. SCO No. 9, Sector 5, Panchkula and they lent out the said property to the petitioner as per the lease agreement dated 10.09.2005. The respondents sought eviction of the premises in dispute i.e. basement, first floor and second floor of SCO No. 9, Sector 5, Panchkula on the ground of non-payment of rent as well as their personal bonafide necessity.
(2.) The petitioner contested the claim of the respondent landlord(s) stating that the premises are not required for the personal bonafide use and occupation of the respondents. There is another tenant on the third floor in the same premises and no ejectment petition has been preferred against him. The present ejectment petition has been filed against the petitioner with mala fide intention and the same be dismissed. It may further be noticed that due rent was tendered by the petitioner.
(3.) The Rent Controller vide its order dated 01.06.2012 held that the petitioner was not in arrears of rent. However, the personal necessity of the landlords is proved as respondent-landlord(s) are the best judge of their need and premises in question are required by them for their personal use and occupation.