SAMPURAN SINGH Vs. JATINDER NATH

JUDGEMENT

(1.) THIS is landlord's revision petition in whose favour eviction order was passed by the Rent Controller, but the same was set aside in appeal.

(2.) THE landlord sought the ejectment of the tenant from the house, No. 307, Model Town, Ludhiana which was let out on August 1, 1967, on a monthly rent of Rs. 100/-. Later on, the rent was increased from Rs. 100/- Rs. 125/- per month in the month of July, 1973. The ejectment was sought inter alia on the ground that the landlord required the premises for his bonafide use and occupation because he had since retired from Govt. service as a Sub-Divisional Officer in the Irrigation Branch with effect from December 3, 1976 and the Government accommodation in his occupation had been vacated. The ejectment application was filed on May 17, 1979. It was stated that at that time the landlord was residing in another house with his mother which was insufficient for the accommodation of his family. In the written statement, the tenant controverted the said allegations. On trial, the learned Rent Controller found,-

(3.) AFTER hearing the learned counsel for the parties and going through the relevant evidence on the record. I find force in the contention raised on behalf of the petitioner.