KULWANT SINGH BHATIA Vs. SOURABH KHANNA

JUDGEMENT

(1.) The petitioner-tenant has invoked the revisional jurisdiction of this Court under Sec. 15(5) of the East Punjab Urban Rent Restriction Act, assailing the order dtd. 27/9/2019 passed by learned Rent Controller, thereby, ordering the eviction of the petitioner-tenant as well as order dtd. 10/11/2021, passed by learned Appellate Authority, whereby, the eviction order, so passed, was affirmed. The essential facts, to be noticed, are as follows:-

(2.) In pursuance of the notice issued, the tenant (petitioner herein) made appearance and contested the petition. Issues were framed and evidence was adduced by both the parties.

(3.) Vide order dtd. 27/9/2019, eviction was ordered, on the ground of 'personal necessity '. So far as, ground of non-payment of arrears of rent is concerned, the same no longer existed, as the outstanding amount was paid and the same was accepted. Even, the ground of 'subletting ' was given up vide statement dtd. 24/9/2019. So far as, plea with regard to 'material alterations and additions ' made in the tenant premises is concerned, the same was decided against the landlord. Thus, only on the ground of 'personal necessity ', the eviction was ordered.