HARDAYAL Vs. PREM NARAIN

JUDGEMENT

(1.) THIS is tenant's petition against whom eviction order has been passed by both the authorities below.

(2.) PREM Narain Chadha filed an ejectment petition on 16th July, 1980 seeking the ejectment of his tenant Hardyal Singh from the premises in dispute which is a portion of ground floor of House No. WG-483 situated in Mohalla Surajganj, Jullundur. It was pleaded that the said house was purchased by the landlord on 7th July, 1980 for a sum of Rs. 43,000. Since the accommodation in his occupation was insufficient, he sought the ejectment of his tenant for his bonafide requirement for his own use and occupation. The application was contested. It was stated that the accommodation already with the landlord was more than sufficient for him and his family members. The learned Rent Controller came to the conclusion that the premises in occupation of the landlord are not sufficient to meet his requirements and his need was bonafide to occupy the demised premises. Consequently, the ejectment order was passed. In appeal, the learned appellate Authority affirmed the said finding of the Rent Controller and thus maintained the eviction order. Dissatisfied with the same the tenant has filed this petition in this Court.

(3.) CONSEQUENTLY , the petition fails and is dismissed with costs. However, the tenant is allowed two months' time to vacate the premises, provided all the arrears of rent, if any and advance rent for two months is deposited with the Rent Cfontroller within a period of one month and the tenant also files an undertaking that he would vacate the premises after the expiry of two months and would hand over the vacant possession of the demised premises to the landlord. Revision dismissed.