GLOBE PUBLICATIONS Vs. MADAN GOPAL

JUDGEMENT

(1.) Tenant petitioner (hereinafter referred to as 'the tenant) has challenged the orders passed by the Courts below ordering his ejectment from the premises in dispute, shown red in the site plan attached, of the premises bearing House Tax No. 572, Block-V (Old No. 6849), Railway Road, Ambala City.

(2.) Briefly stated, the facts of the present petition are that one Bimla Devi who was the original owner of the premises in dispute let out the premises in dispute to the tenant in the year 1967. Present landlord, who is a practising Advocate at Ambala, purchased the same in the year 1980. The tenancy under the tenant starts from 14th day of every month and ends with the l5th day of the next month.

(3.) Landlord-respondent (hereinafter referred to as 'the landlord') filed an application for ejectment against the tenant from the premises in dispute on the following grounds:-i) that the respondent has failed to pay the rent from 14-5-1981 to 13-5-1984.ii) That the petitioners require the Premises in question for their own use and occupation.