GAURAV GUPTA Vs. GURDEEP SINGH

JUDGEMENT

(1.) Vide order dated 07.11.2014, the Rent Controller, Patiala, ordered eviction of the tenant-petitioner from the demised premises i.e. a shop, on account of personal necessity. As the order of eviction was affirmed even by the appellate authority vide judgment dated 13.07.2015, the tenant is before this court vide this revision petition.

(2.) In brief, the case set out by the landlord was that he had a vast experience in selling spare parts of trucks and as the demised premises was situated in Hira Bagh, Patiala, where there were many shops of trucks' spare parts, the landlord intended to set up a similar business in the shop in question.

(3.) In defence, it was denied that the landlord actually needed the demised premises to set up any such business. Further, he was in possession of the basement as also the first floor of the demised premises and certain other properties.