VINAY IRON STORE Vs. PREM CHAND GUPTA

JUDGEMENT

(1.) This revision petition has been filed against concurrent finding of the Rent Controller and the Appellate Authority, Ambala, whereby appellant was ordered to be ejected from demised premises bearing house tax no.2155, Block II, (old no.5608/3) situated in Old Anaj Mandi, Ambala City, on the ground of personal bonafide necessity of premises by respondent-landlord.

(2.) Respondent herein filed petition under Section 13 of the Haryana Urban (Control of Rent and Eviction) Act no.II of 1973 (later referred to as 'the Act'), seeking ejectment of petitioner-tenant from the demised premises on the ground of non-payment of rent and personal bonafide necessity which reads as follows:

(3.) The revision petitioner in his written reply contested the plea of landlord-respondent that he requires the demised premises for his bonafide need. He took the plea that business of trading in scientific goods has more scope in Ambala Cantt instead of Ambala City.