MANAK LAL TAYAL Vs. JOG DHAYAN SINGAL

JUDGEMENT

(1.) THIS is tenant's petition against whom eviction order has been passed by both the authorities below.

(2.) THE landlord Jag Dhian Singal sought ejectment of his tenant Manak Lal Tayal from the premises in dispute inter alia on the ground of personal necessity. The application was filed on 14th January, 1983. It was pleaded therein that his wife had died on 4th October, 1982 and at present he is living in Chandigarh alongwith his three minor children Out of these three minor children, one is the son aged about 15 years and the two are daughters aged about 13 years and 10 years respectively. Since there was nobody with him to look -after the children at Chandigarh and that their uncle and other members of the family resides at Jind where the demised premises are situated, he wanted to keep his children there at Jind and, thus, the requirement was bonafide. In the written statement, the tenant controverted these allegations.

(3.) AFTER the evidence, the learned Rent Controller came to the conclusion that he was fully satisfied that the requirement of the landlord was most bona fide as he wanted to see his children happily and comfortably away from the hands of their step mother. Consequently, eviction order was passed.