HUKAM CHAND Vs. SAROJ RANI

JUDGEMENT

(1.) The Appellate Authority under the Haryana Urban (Control of Rent and Eviction) Act, 1973 at Kaithal by order dated 03.08.2016, while setting aside the order of the Rent Controller, Guhla dated 31.07.2014 dismissing the ejectment petition filed by the respondent/landlady, had ordered the eviction of the petitioner/tenant from the demised premises (Shop/Booth No. 110 situated within the municipal limits of Municipal Committee, Cheeka, Tehsil Guhla, District Kaithal) with a direction to handover vacant possession of the tenanted premises to the respondent/landlady within a period of two months from the date of passing of the order.

(2.) The landlady (respondent herein) sought eviction of the tenanted premises for her personal necessity i.e. for business purpose of her son, namely, Sandeep Kumar Mittal, to settle him as he was unemployed. Non-payment of arrears of rent as a ground of eviction was given up with the arrears paid. The ground that tenant had made material alterations in the demised premises without the consent and knowledge of the respondent-landlady was the third ground for seeking eviction. The last ground has failed before the Rent Controller, but the landlady was non-suited on the ground of personal requirement.

(3.) The respondent-landlady purchased the shop in dispute vide registered sale deed dated 29.09.2009 with sitting tenant, the present petitioner.