ZARINA Vs. ANJU BHALLA

JUDGEMENT

(1.) HEARD .

(2.) RESPONDENT -Anju Bhalla sought ejectment of revision petitioner from demised premises on the grounds of non -payment of rent; committing actionable nuisance; impairing the value and utility of the demised premises and on account of her personal bonafide necessity.

(3.) IT was alleged that revision petitioner no.1 -Zarina is a tenant in the demised premises under the rent deed dated 02.08.2005 @ Rs. 1500/ - per month.