PREM CHAND Vs. SIRI RAM

JUDGEMENT

(1.) THE present petition has been filed by the tenant Prem Chand against the order of the Appellate Authority, reversing the order of the Rent Controller, and ordering the ejectment of the petitioner from the premises in dispute.

(2.) THE ejectment was sought primarily on the ground that as the accommodation on the first floor of the building which was in the possession of the landlord was inadequate for the purposes of a large family, he was entitled to eject the tenant from the ground floor.

(3.) IN the reply filed by the tenant-petitioner, it was submitted that the landlord was in possession of two rooms on the first floor and one on the second floor alongwith kitchen and this was sufficient accommodation for the need of the family and that the premises on the ground floor which was in occupation of the tenant had been let out for the purposes of being used as a godown and were, infact, being used as such.