HARNAM SINGH Vs. AMRIK SINGH

JUDGEMENT

(1.) This is tenant's revision petition against the order of the Appellate Authority dated 21-3-1973 whereby it dismissed the appeal preferred by the tenant and sustained the order of eviction passed by the Rent Controller against the tenant.

(2.) The landlord, who is a lecturer in the local college where the premises in dispute are situated, sought the eviction of the tenant-petitioner on two grounds (1) that he needed the premises for his purposes, as the tenanted premises in which he was living were sought to be got vacated by the owner thereof, and (2) that the tenant-petitioner had not paid rent.

(3.) The arrears of rent having been paid in the Court at the due date, the only issue that survives between the parties is as to whether the applicant-landlord needed the premises for his own use.