SIKANDER LAL Vs. MEHAR SINGH

JUDGEMENT

(1.) Petitioner(Tenant) is in revision under Section 15(6) of Haryana Urban(Control of Rent & Eviction) Act, 1973(hereinafter referred to as the Act), against the concurrent findings returned by the Authorities below, whereby eviction application filed by the respondents(landlords) was allowed on the ground of personal necessity by the learned Rent Controller, Karnal vide its judgment dated 22.04.2008 and the findings thereof were affirmed by the learned Appellate Authority, Karnal vide its judgment dated 20.09.2008.

(2.) In brief, facts of the case are that respondents(landlords) filed an eviction application of a shop in Timber Market, Karnal on the grounds of arrears of rent; unfit and unsafe for human habitation; & personal use and occupation of landlord no.1 Mehar Singh as well as of landlord no.2 along with his son who are idle.

(3.) After hearing learned Counsel for the parties, the learned Rent controller ordered eviction of the petitioner(tenant) on the ground of personal necessity only and the findings thereof were affirmed by the learned Appellate Authority as well. Hence the present revision petition.