DHANWANT SINGH SANDHU Vs. HARINDER SINGH CHAHAL

JUDGEMENT

(1.) This is revision against order dated 03.10.2017 passed by Appellate Authority, Amritsar whereby order passed by learned Rent Controller ejecting the revision-petitioner from the demised premises and directing him to hand over vacant possession of the premises in dispute to landlord-respondent, was upheld.

(2.) The case of landlord-respondent, in brief, is that house in question was let out to revision-petitioner in April 2002 at monthly rent of Rs. 12500/-. After his retirement landlord-respondent made several requests to revision-petitioner to vacate the house but in vain. Ejectment of the revision-petitioner was sought on the ground of non-payment of rent from 01.04.2006; personal bona fide necessity of landlord-respondent as he wants to settle permanently at Amritsar after his retirement in February, 2008 from Air Force. Lease deed of the property in his possession at Pune had expired on 30.04.2009, which was extended for another one year, as revisionpetitioner required the premises for marriage of his son. When landlord respondent came to Amritsar with all his belongings in April, 2010, revision-petitioner refused to hand over possession of the demised premises, compelling landlord-respondent to temporarily live in his sister's house. The revision-petitioner has also changed the user of the property from residential to commercial as he is running a boutique in this premises.

(3.) Learned Rent Controller allowed the ejectment on the sole ground that the premises is required by the landlord-respondent for his personal bona fide necessity.