NARINDER NATH SOOD Vs. ROSHAN LAL

JUDGEMENT

(1.) Revision petitioner-landlord Narinder Nath Sood sought ejectment of respondent Roshan Lal from the shop situated at Jalandhar Road, Hoshiarpur as fully described in the head note of the petition on the ground of non-payment of rent from 01.02.2005; building has become unfit and unsafe for human habitation and that the landlord required the demised shop for his own bona fide use and occupation.

(2.) The respondent tendered the rent, which was held as legal and valid but learned Rent Controller accepted plea of revision petitioner that building has become unfit and unsafe for human habitation and the same is required by the revision petitioner for his personal bona fide use and occupation and ordered ejectment of respondent from demised premises. However, above findings of learned Rent Controller were reversed by the Appellate Authority and the rent petition was ordered to be dismissed.

(3.) Before proceeding further, it will be relevant to have a look on both the grounds taken by the revision petitioner, which are reproduced as follows:-