LAL CHAND Vs. PARSHOTAM LAL

JUDGEMENT

(1.) THIS is a tenant's revision petition against the decision of Appellate Authority reversing on appeal the order of the Rent Controller rejecting the eviction application.

(2.) THE dispute relates to the first floor (upper storey) of house No. 261/1, situate in Katra Kanhayan in the City of Amritsar. This was taken on rent by Lal Chand on a monthly rent of Rs. 22/ - for 11 months for residential purposes. On the ground floor of this building, there is a shop with some other tenant. This property belongs to Parshotam Lal and Gulshan Rai, who are sons of one Jagan Nath. The landlords filed an application before the Rent Controller for the ejectment of the tenant on two grounds - -(i) that the tenant was in arrears of rent and (ii) that the premises were required by the landlords for their personal necessity and they were not in occupation of any other residential property in the urban area of Amritsar.

(3.) IN order to succeed, the landlords, in the present case, had to establish two things - -(a) that they required these premises for their (sic) and (b) that they were not occupying another residential (sic) the urban area concerned, namely, Amritsar City.