SANT FOOTWEAR PVT. LTD Vs. DAYA BINDRA

JUDGEMENT

(1.) This is tenant's revision petition challenging the order dated 15.10.2011 of the Rent Controller, Ludhiana whereby his eviction has been ordered from the demised premises on the ground of personal bonafide need of the respondent-landlady; and further judgment of the Appellate Authority dated 30.03.2013 whereby his appeal against the aforesaid order of eviction has been dismissed.

(2.) The respondent-landlady filed the petition, through her attorney-Mandeep Singh Bindra, for eviction of the petitioner from the demised premises pleading her personal necessity as under:

(3.) Further reference be also made to paragraph No.4 of the ejectment application pleading that the petition is being filed through attorney, which is as follows: