ISHWAR PRASHAD AND ANOTHER Vs. DINA NATH SHARMA

JUDGEMENT

(1.) This revision has been filed by revision-petitioners (tenants) against concurrent findings of learned Rent Controller and Appellate Authority, Ambala, upholding the need of demised premises bearing House Tax No. 6266/4-10/2 situated near Tonga Stand, Nicholson Road, Ambala Cantt., for personal bona fide necessity of respondent-landlord and ordering ejectment of revision-petitioners from the demised premises.

(2.) Respondent-Landlord sought ejectment of the revisionpetitioners on the ground of non-payment of rent; personal bona fide necessity; and that the revision-petitioners have purchased their own property and shifted their business to that premises.

(3.) As the main issue, which has been contested during course of argument, is ground of landlord-respondent seeking ejectment of revision-petitioner for his personal bona fide need, the same is reproduced from petition (Annexure P-1) as follows:-