MUKESH KUMAR SHARMA Vs. BRIJ MOHAN SOOD

JUDGEMENT

(1.) THIS order will dispose of Civil Revision Nos. 237 of 2007 Mukesh Kumar Sharma v. Brij Mohan Sood and 1061 of 2007 Anil Kumar Sharma v. Brij Mohan Sood.

(2.) THE respondent, who is a Non Resident Indian, filed a petition for ejectment of his tenant from a house No. 2191, Sector 22C, Chandigarh, as described in the site plan, Ex.P1. The petition is filed on the grounds of arrears of rent, personal use and occupation and material impairment of value and utility of the demised premises.

(3.) MUKESH Kumar Sharma, petitioner, is in possession of one room and kitchen on the rear side of the house whereas Anil Kumar Sharma is in possession of one room and a kitchen on second floor of the demised premises. The case of the petitioner is supported by the evidence given by him wherein he reiterated his pleadings and that of another tenant (petitioner in the second petition). The Appellate Court mainly has directed eviction of the petitioner on the ground that the demised premises is required for use and occupation by the respondent -NRI.