BIRD TRAVELS (P) LTD. Vs. AMARJIT KAUR

JUDGEMENT

(1.) The judgement debtor/petitioner is in revision under Article 227 of the Constitution assailing the orders dated 23.7.2013 (P2) passed by the Executing Court/Rent Controller, Chandigarh whereby its application objecting to the continuance of the execution proceedings has been dismissed.

(2.) In brief the facts are that the respondents/landlords filed an eviction petition against the petitioner/tenant-JD seeking its eviction from demised premises comprising a portion of the ground floor of SCO 55-56, Sector 17, Chandigarh on the ground of personal necessity.

(3.) The same was allowed by the learned Rent Controller, Chandigarh vide judgement dated 15.6.2001 and the tenant/petitioner was ordered to be evicted. The appeal filed by the tenant/petitioner was also dismissed on 11.1.2002 by the learned Appellate Authority, Chandigarh. Dissatisfied against the same, tenant filed Civil Revision No.1386/2002 before this Court and the same was admitted vide order dated 6.5.2002.