MOHAN LAL Vs. RAKESH KUMAR BHAKOO

JUDGEMENT

(1.) The tenant is in revision petition aggrieved against the order of ejectment passed by the learned Appellate Authority on the ground that the petitioner has changed the user of the premises; has ceased to occupy the premises and also that the premises are required for bona-fide use and occupation of the landlord.

(2.) Ramesh Kumar Bhakhoo and Vinay Kumar have sought ejectment of the petitioner herein, inter-alia, on the ground that the premises were taken on rent by the respondent for residential purposes but he has started the business of sale of tea. The landlords also relied upon the photographs showing the premises being used for commercial purposes.

(3.) The landlords have also alleged that the tenant has ceased to occupy the premises and the same are lying closed for the last four years. The tenant has shifted to his own constructed house bearing No. 2726, Gurdev Nagar, Ludhiana and the landlords also pleaded that the premises in question are required by the them for their use and occupation and their family members.