REGENT COMPUTRONICS PVT. LTD.

Ayodhya Parshad Appellant

V/S

PAWAN KUMAR Respondents

Referred Judgements :-

SARLA AHUJA V. UNITED INDIA INSURANCE COMPANY LTD. [REFERRED TO]
ASHWANI KUMAR AND OTHERS V. PARDEEP KUMAR AND OTHERS [REFERRED TO]
PARIKSHAT SURI & OTHERS V. ASHOK KOHLI & ANOTHER [REFERRED TO]
M/S. SATPAL VIJAY KUMAR V. SUSHIL KUMAR [REFERRED TO]
RAJENDER KUMAR VS. JAMNA DAS KOTEWALA [REFERRED TO]
S J EBENEZER VS. VELAYUDHAN [REFERRED TO]
T SIVASUBRAMANIAM VS. KASINATH PUJARI [REFERRED TO]
RAGHUNATH G PANHALE VS. CHAGANLAL SUNDARJI [REFERRED TO]
JASPREET TAKHAR VS. GHAI ENTERPRISES [REFERRED TO]
RAM DAS MAHAJAN VS. BRHAM BHUSHAN [REFERRED TO]
TILOK TIRATH VIDYAVATI CHHUTTANI CHARITABLE TRUST VS. JANAK RAJ AHUJA [REFERRED TO]
BALJIT KUMAR SHARMA VS. RAMESH KUMAR AGGARWAL [REFERRED TO]
MAN SINGH VS. BRIJ LAL [REFERRED TO]

JUDGEMENT

(1.) This is tenant's revision petition challenging the order of his eviction dated 08.08.2011 passed by the Rent Controller on the ground of personal necessity of the respondent-landlord and further judgment dated 08.07.2013 of the Appellate Authority, Patiala whereby his appeal against the aforesaid order of eviction was also dismissed.

(2.) The respondent-landlord filed a petition for ejectment of the petitioner-tenant from the demised premises, i.e. shop which is a part of House No.2646-47 (2643/3) situated at Dhak Bazar, Patiala, on the ground that the petitioner has not paid rent with effect from 01.01.2005 @ Rs. 140 per month and further that he requires the demised premises for his and his family's use and occupation, as the accommodation in his possession was insufficient.

(3.) The ejectment petition was contested by the petitionertenant admitting the tenancy and rate of rent.

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AYODHYA PARSHAD Vs. PAWAN KUMAR

Referred Judgements :-

JUDGEMENT

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