BIRJU Vs. SANJEEV KUMAR

JUDGEMENT

(1.) This is tenant's revision against the order dtd. 31/7/2024 passed by Ld. Appellate Authority, dismissing the appeal of the petitioner-tenant against the ejectment order dtd. 17/8/2022 passed by learned Rent Controller.

(2.) Petition under Sec. 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 was filed by the landlord-Sanjeev Kumar (respondent herein) for eviction of the tenant (petitioner herein) from the demised premises on the ground of non-payment of arrears of rent and bona fide necessity. The tenant i.e. (petitioner herein) denied the relationship of landlord and tenant. He further disputed the bona fide necessity and claimed that rent had already been paid.

(3.) Assailing the order, it is contended by learned counsel that the tenant i.e. (petitioner herein) is in possession of the demised house for the last more than 40 years; that he is a poor person and will be put to great hardship, in case the ejectment order is implemented. Learned counsel also seeks period of two years to the petitioner-tenant so as to vacate the premises. It is also inter alia pleaded that the landlord i.e. (respondent herein) is having other properties in his possession and, therefore, he does not have any pressing bona fide necessity.