SUKHDEV SINGH Vs. LAJWANTI

JUDGEMENT

(1.) The present petition directs challenge against concurrent findings of fact whereby petitioner-tenant has been ordered to be evicted from the shop in dispute bearing No. B-ii/1265, situated at Banwari Market, Patiala Road, Rajpura, detailed in head note of the eviction application on the twin grounds of bona fide personal necessity and cease to occupy. Lajwanti, claiming herself to be the landlady of the demised premises sought eviction on the grounds inter alia non-payment of rent w.e.f. 1/5/1999; bona fide personal necessity for her son Raju; additions and alterations made by the tenant that is likely to impair value and utility of the premises and cease to occupy.

(2.) The Rent Controller, Rajpura vide order dtd. 10/12/2012 allowed the eviction application on the aforesaid twin grounds. The appeal preferred by the petitioner did not find favour with the Appellate Authority, Patiala whereby eviction on the aforesaid grounds was affirmed.

(3.) The facts relevant for disposal of the present petition are that as per case of the respondent, she is owner of the disputed shop which is on rent with the petitioner @ Rs.186.25 per month. The shop in dispute is required by her for personal bona fide necessity to adjust her son Raju for running business of car repair after reconstructing the same. The shop is lying closed for a period of six months prior to filing of eviction application and is still lying closed.