ROMESH KUMAR Vs. ATMA DEVI

JUDGEMENT

(1.) THIS be read in continuation of my order dated 28.11.1980. The report of the Rent Controller Amloh, is comprehensive and detailed after framing two issues to the following effect :-

(2.) WITH the help of the learned counsel for the parties, the evidence has been perused. The only argument advanced is that Atma Devi, at woman aged 80 years, has no cause for living at Gobindgarh and that she has partnership with four other persons at Amloh. There is no averment anywhere that, but for the Chobara of Karan Chand, Atma Devi has been able to secure shelter anywhere except in her niece's house as suggested. She cannot be left to the mercy of her niece. Time has come to draw a finale to this long drawn litigation. The tenant has thwarted her efforts for almost 15 years to have her house vacated for personal necessity. He agony need not be prolonged any further. I hold it proved that the respondent require the demised premises for the direct personal necessity of Atma Devi and in direct personal necessity of Dharam Pal in order to accommodate his mother. For these reasons, the revision petition is dismissed. In the circumstances of the case the parties should bear their own costs throughout.