BHAG SINGH Vs. GANGA DEVI

JUDGEMENT

(1.) This civil revision is directed against the order of the Appellate Authority, Patiala dated 20.1.1989 allowing the appeal of the landlord against the order of the Rent Controller, Rajpura dated 20.7.1988 and consequently ordering the eviction of the petitioner- tenant.

(2.) Ganga Devi, the landlady filed an application under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 seeking the eviction of the petitioner from the room which had been let out to him in her house at Rajpura on the grounds:

(3.) The tenant tendered the rent on the first date of hearing. He, however, contested the application on the ground that Ganga Devi was in occupation of sufficient accommodation for her residence and she did not bonafide require the room in question for her own use and occupation. The Rent Controller rejected the claim of personal necessity on the ground that Ganga Devi was issue less widow and was living in one room which was sufficient for a single person.