CHANDER WATI Vs. SURINDER SINGH

JUDGEMENT

(1.) THIS is landlord's petition in whose favour eviction order was passed by the Rent Controller, but the same was set aside in appeal.

(2.) THE landlords sought the ejectment of their tenant Dr. Surinder Singh Sibal from the portion of House No. 4944, situated at Sadar Bazar, Ambala Cantt, inter alia, on the ground that the tenant was in arrears of rent and that the landlords bonafide required the premises for their own use and occupation.

(3.) IN appeal, the learned appellate authority reversed the said finding of the Rent Controller and came to the conclusion that the landlords could not establish their bonafides that they required the premises in dispute for their own use and occupation. Consequently, the eviction order was set aside. Dissatisfied with the same, the landlords have filed this revision petition in this Court.