RAMAN ARORA Vs. KAMLESH MEHRA

JUDGEMENT

(1.) Vide order dated 21.08.2014, the Rent Controller, Amritsar, ordered eviction of the petitioner (tenant) from the demised premises. Appeal preferred against the said order failed and this is how the tenant is before this Court in this revision petition.

(2.) In the written statement filed by the petitioner, of course, it was maintained that the need being expressed by the landlord was untrue, in-genuine and lacked bona fides, and, thus, the petition required to be dismissed.

(3.) I have heard learned counsel for the parties and perused the paper book.