TILAK RAJ Vs. LAKHWINDER KUMAR

JUDGEMENT

(1.) By way of the instant revision petition, the petitioner-tenant (here-in-after to be referred as 'the tenant') has assailed the judgment passed by learned Rent Controller, Taran Taran on 18/8/2021, ordering his eviction from the demised shop and has also laid challenge to the judgment handed down by learned Appellate Authority, Taran Taran on 18/7/2022, whereby the appeal filed by him against the judgment dtd. 18/8/2021, has been dismissed.

(2.) As per the brief factual-matrix culminating in the filing of the present petition, the respondent-landlord (here-in-after to be referred as 'the landlord') filed an eviction petition against the tenant to seek his ejectment from the demised shop, while averring that he (tenant) had not paid the rent since 16/12/2013 and moreover, he (landlord) required the said shop for his personal use, i.e to settle his young son who wanted to start the business of sale of ready-made garments in the same.

(3.) The tenant (arrayed as the respondent in the eviction petition) filed his written reply, controverting the claim of the landlord therein, on various grounds. The landlord filed the rejoinder and then, the issues were framed on 18/9/2017. After appreciating and evaluating the evidence led by the parties on the record and hearing their respective counsels, the Rent Controller allowed the eviction petition vide the impugned judgment dtd. 18/8/2021 and directed the tenant to hand over the vacant possession of the demised shop to the landlord within a period of two months and as mentioned in the preceding paragraph, the appeal filed by the tenant against the said judgment has also been dismissed by the Appellate Authority vide the impugned judgment dtd. 18/7/2022.