SANTOKH SINGH Vs. GIAN KAUR

JUDGEMENT

(1.) In the present case, eviction petition was filed by Gian Kaur widow of Hira Singh along with her son for eviction of Santokh Singh tenant. It was stated in the eviction petition that Santokh Singh was inducted as tenant by Gian Kaur in the tenanted premises at the rate of Rs. 225/- p.m.. Detail of tenanted premises has been given in the eviction petition. It was further stated that electricity charges were to be paid by the tenant separately. The first ground taken in the eviction petition was that the tenant has not paid the rent w.e.f. 1.8.1994 and secondly the premises are required for bona fide personal necessity. It was stated that Gian Kaur landlady was living with her son and she was having strained relations with her daughter-in-law Kuldip Kaur. It was further pleaded that landlady Gian Kaur has three daughters who after marriage visit her along with their husbands and children and due to behaviour of daughter-in-law, she feel embarrassed in looking after them, their husbands and children. It was further stated that quarrel with her daughter-in-law has caused her mental tension. Third ground raised was that petitioner-tenant is a source of nuisance as he hurls filthy abuses and filthy language and also quarrels with the landlady.

(2.) A written statement was filed. It was stated that rent was Rs. 120/- p.m. and the entire arrears of rent have been tendered. Ground of personal necessity was also denied. It was stated that Kuldip Kaur is not daughter-in- law and landlady should approach the police station against the behaviour of her daughter-in-law as she is also a pension holder being a widow of Hira Singh, freedom fighter.

(3.) SUCHA Singh has appeared as AW-1. He was examined to prove Rs. 225/- p.m. as rent. Yog Raj neighbourer appeared as AW-3 to state about strained relations between landlady Gian Kaur and her daughter-in-law. Bawa Ram PW-4 was examined also to state about the strained relations between Gian Kaur and her daughter-in-law. Gian Kaur herself appeared as PW-5 and stated about strained relations with her daughter-in-law. She stated that she cook the meal herself. The tenant examined Sucha Singh RW-1. He was examined to prove rent of the tenanted premises to be Rs. 120/- p.m. RW-2 Buta Singh was examined to state that tenant is not a nuisance and personal need of the landlord is not bona fide.