PAUL AUTO WORKS Vs. KULWANT SINGH

JUDGEMENT

(1.) Vide order dated 08.07.2014, Rent Controller, Rajpura, ordered eviction of the petitioner (tenant) on account of personal necessity of the respondent-landlord. Appeal preferred against the said order failed and was dismissed, vide judgment dated 06.02.2015. This is how, the petitioner (tenant) is before this Court. In short, the case set out by the respondent-landlord was that he required the demised premises i.e. two shops, for his personal use and occupation, as his son-Baljit Singh, who was unemployed, and suffered from 40% permanent physical disability had to be settled. And, the respondent intended to set up a Dhaba for his son.

(2.) In defence, it was pleaded, inter alia, that the alleged need of the respondent-landlord was not conceived in good faith. As the landlord and his son, were working as Granthis in Gurudwara Sahib of Village Kheri Musalama for more than three years and were well settled and earning well.

(3.) On a consideration of the matter in issue and the evidence on record, learned Rent Controller arrived at a conclusion that the respondent-landlord duly proved his claim by adducing cogent evidence. All the witnesses examined by the respondent corroborated his testimony and claim that his son-Baljit Singh was indeed unemployed and handicap by birth. Certificate issued by Civil Surgeon, Patiala (Exhibit P1) proved that the son of the respondent suffered from a physical deformity. No evidence was led to the contrary by the petitioner. That being so, the Rent Controller ordered ejectment of the petitioner.