M.S. RAHI, ADVOCATE Vs. BHOOP SINGH, ADVOCATE

JUDGEMENT

(1.) The petitioner is aggrieved against the order passed by the Court below whereby the order of ejectment has been passed on the ground that the premises in dispute i.e. 1st floor of House No. 2040, Sector 21 -C, Chandigarh in occupation of the petitioner is required for bona fide use and occupation of the respondent.

(2.) The respondent has purchased the said house in February 2001 in which the present petitioner was tenant on the first floor of the house consisting of bed rooms, kitchen, a small room, lobby, Bathroom, Balcony adjacent to lobby a room over the garage.

(3.) The landlord sought ejectment of the petitioner herein on the ground that he requires the premises for him and members of his family for bona fide use and occupation. The learned Rent Controller allowed the judgment and the same has been affirmed in appeal.