PURAN SINGH Vs. SANJEEV BHANDARI & ANR

JUDGEMENT

(1.) Petitioner(tenant) has preferred the present revision under Sec. 15(5) of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as the Act) against the concurrent findings returned by both the courts below, whereby the ejectment application filed by the respondents(landlords) on the ground of personal necessity was allowed by the learned Rent Controller, Kapurthala vide its order dated 24.01.2009 and the findings thereof were affirmed by the learned Appellate Authority, Kapurthala vide its order dated 11.05.2012.

(2.) In brief facts of the case are that the respondents(landlords) filed an eviction petition against the petitioner(tenant) on the ground that Sanjeev Bhandari-respondent no.1 requires the premises for his own use and occupation of his family as the premises in which he is residing is small to accommodate his increasing family. It was stated in the application that Ashok Kumar who is respondent no.2 in the present revision has no objection for the use and occupation of Sanjeev Bhandari.

(3.) Upon notice, petitioner(tenant) denied all the material averments and it was stated that there is no necessity of Sanjeev Bhandari as has been alleged by him in his petition. From the pleadings of the parties issues were farmed. Both sides lead their evidence in support of their respective claims and after appreciating their evidence learned Rent Controller, Kapurthala allowed the eviction petition and the findings thereof were affirmed by the learned Appellate Authority, Kapurthala. Hence the present revision petition.