KIDAR NATH Vs. SEWA SAMITI

JUDGEMENT

(1.) This order will dispose of Civil Revision No. 3869 of 2005 titled Kidar Nath Vs. Sewa Samiti ( Regd.) Sewa Samiti Building and Civil Revision No.3996 of 2005 titled Dewan Chand Vs. Sewa Samiti ( Regd.) Sewa Samiti Building.

(2.) The above mentioned revision petitions have been filed by the petitioners, who are tenants of Sewa Samiti against the order of eviction passed by the learned Rent Controller and affirmed by the learned Appellate Authority on the ground of personal necessity.

(3.) The respondent-landlord i.e. Sewa Samiti is running a school wherein the petitioners in the above mentioned petitions are the tenants. The eviction petition was filed on the ground of personal need as the school wanted to extend its building to construct the staff rooms.