SUNIL KUMAR Vs. JAGJIWAN KUMAR

JUDGEMENT

(1.) This is tenants revision petition challenging order dated 15.01.2005 of the Rent Controller, Malerkotla, whereby he has been ordered to vacate the premises in question and further the judgment dated 4.10.2011 of the Appellate Authority, dismissing the appeal against the aforesaid order of eviction. Though the respondent-landlord had sought ejectment of the petitioner on various grounds, yet it will be relevant to notice that eviction of the petitioner has been ordered only on the ground of personal necessity of the respondent-landlord. The respondent-landlord had set up his plea of bona fide necessity as under:--

(2.) The petitioner contested the ejectment petition raising various preliminary objections. However, the relationship of landlord and tenant was admitted. The averments made in the reply filed on behalf of the petitioner-tenant read thus:--

(3.) At this stage, para Nos. 11 and 12 of the amended rejoinder submitted on behalf of the landlord-respondent may also be noticed, which reads thus:--