MANOJ KUMAR JAIN Vs. SATPAL SINGH

JUDGEMENT

(1.) THIS revision petition is preferred by the petitionerstenants against the judgment dated 14.10.2013 passed by the learned Rent Controller, Ambala vide which the ejectment petition of the respondent No.1 -landlord was accepted and the judgment dated 15.1.2015 passed by the learned Appellate Authority, Ambala vide which the appeal of the petitioners -tenants (herein) preferred against the above said judgment dated 14.10.2013 was dismissed.

(2.) THE case of the present respondent No.1 -landlord before the learned Rent Controller in nutshell was as under: -

(3.) ON notice respondents No.1 and 3 (petitioners herein) appeared and filed written statement taking the plea that Onkar Singh son of the petitioner is already running independent business of C&F of Hawkins Cookers Ltd. It is denied that the petitioner requires the demised premises for running the business of his son independently. It is also denied that son of the petitioner is running the said business in the garage, rather he is doing the same in a store which space is sufficient in order to enable him either to run the business or expand the same as he would like. The cars in the concerned locality are usually parked outside. Rest of the averments were also denied by the respondents.