HANS RAJ Vs. SWARAN SOOD AND OTHERS

JUDGEMENT

(1.) The tenant is in revision against concurrent findings of fact by both the Courts whereby eviction of the petitioner has been ordered on the ground of personal necessity of the landlord.

(2.) The petition for eviction was filed by the landlords on the ground of non-payment of rent, change of user and personal necessity of respondent/petitioner Dr. Rakesh Sood. However, on consideration of pleadings of the parties and evidence on record, the Rent Controller accepted the same only on the ground of personal necessity. The Appellate Authority upheld the order passed by the Rent Controller ordering eviction of the petitioner/tenant.

(3.) I have heard counsel for the parties and perused the records.