PURAN CHAND Vs. RAM KISHAN AND ANOTHER

JUDGEMENT

(1.) This is revision petition by the tenant against the order of ejectment passed by Rent Controller, Yamuna Nagar at Jagadhari and affirmed by Appellate Authority, Yamuna Nagar at Jagadhari, whereby he was ordered to vacate and hand over possession of the shop situated in Chhota Model Town, Yamuna Nagar.

(2.) Respondent No.1-landlord sought ejectment of the revision petitioner on the ground of non-payment of rent and his personal bona fide necessity for his son Gulshan Kumar, who is in footwear business but had no shop for his business. The petitioner pleaded that he and Gulshan Kumar had no other shop within the municipal limit of Yamuna Nagar or had vacated any other shop in the urban area concerned after the commencement of 1949 Act.

(3.) The Rent Controller found the need projected by respondent-landlord as bona fide and genuine. The Appellate Authority on appraisal of evidence also concurred with the observations of learned Rent Controller and dismissed the appeal.