RAJIV GUPTA Vs. JIWAN RAM

JUDGEMENT

(1.) There is a shop located in Subhash Mandi, Kurukshetra details of which had given in the impugned judgment of 25.7.2013 of the Appellate Authority whereby ejectment of the petitioner tenant, interalia, on the ground of personal bonafide necessity of the landlord, had been ordered.

(2.) Vide rent petition filed under Section 13 of Haryana Urban(Control of Rent & Eviction) Act 1973(hereinafter referred to as the Act) ejectment of the tenant from the shop in dispute had been sought on the following grounds:-

(3.) Tough resistance was made by the tenant. After evaluating oral as well as documentary evidence produced by the parties, the Rent Controller vide its judgment of 21.1.2011 had dismissed the petition of the landlord. In appeal by the landlord where cross-objections had also been preferred by the tenant, the Appellate Authority reversing the findings of the Rent Controller only on the issue of personal bonafide necessity had ruled that the premises were required by the landlord and thus ejectment was ordered while cross-objections of the tenant were rejected.