GURCHARAN SINGH ANEJA Vs. DHARAMBIR TONDON

JUDGEMENT

(1.) PETITIONER -tenant and the respondent -landlord are present in Court along with their counsels. This is tenant's revision petition, challenging the order dated 28.10.2011 of the Rent Controller, Chandigarh, whereby his eviction has been ordered from the demised premises on the ground of bona fide need of the respondent -landlord and the judgment dated 15.11.2012 of the Appellate Authority, Chandigarh, dismissing his appeal against the order of eviction passed by the Rent Controller.

(2.) THE Courts below, on appreciation of the evidence on record, have recorded a concurrent finding that the respondent -landlord requires the demised premises for his bona fide personal necessity.

(3.) FACED with the aforesaid situation, counsel for the petitioner has submitted that petitioner is ready to hand over the vacant possession of the demised premises to the respondent -landlord, if sufficient time is given to him.