(1.) Smt. Viroo sought ejectment of her tenant on the ground of personal necessity as she wanted to live in Chandigarh in the house in dispute. The case set up by her was that she was living in Narobi and wanted to live in Chandigarh where she owned a house besides owing two commercial properties, the monthly rental of which was about Rs. 25,000/-. Both the Courts below came to the conclusion that she needed the premises in dispute for her residence and genuinely wanted to shift to Chandigarh from Narobi. Consequently, both the Courts below passed orders of ejectment. This is tenant's revision.
(2.) After hearing the learned counsel for the parties and on perusal of the entire record, I am of the considered view that no illegality or impropriety in the judgments of the two Courts below has been pointed out. Admittedly, the landlady owns the commercial properties in the town of Chandigarh the monthly rental of which is about Rs. 25,000/-. Besides these commercial properties, she owns the only house in dispute. Not the slightest suggestion has been made to show if the need was not genuine and ejectment was sought for any ulterior motive, inasmuch as the rent of the house in dispute continued to be the same from the beginning of the tenancy till date. On the other hand, her having commercial properties in Chandigarh and monthly rental of Rs. 25,000/- prove her keenness to live in Chandigarh and enjoy the usufruct of the commercial properties. Hence the judgments of the two Courts below are hereby affirmed.
(3.) For the reasons recorded above, this revision is dismissed with no order as to costs. However, the tenant is allowed one month's time from today to vacate the premises.