KAUSHALYA DEVI AND ORS. Vs. KARAM CHAND MUNJAL

JUDGEMENT

(1.) The matter here concerns the ejectment of the tenant on the ground that the premises are required by the landlord for the clinic and residence of his elder son who intends to set up medical Practice there. The challenge in revision now being founded upon the plea that this ground for ejectment no longer survives as the said son of the landlord had since taken up employment as Doctor at a government hospital in Hisar.

(2.) The elder son of the landlord Arun Kumar Munjal, is indeed working at the General Hospital, Hisar, since January 5, 1988, but, as explained by the landlord in his affidavit filed in this Court, this was merely an ad hoc appointment for six months terminable at 24 hours notice on a candidate selected by the Haryana Public Service Commission, reporting to duty.

(3.) Such being the nature of the appointment held by the said son of the landlord, it can by no means be taken to spell out an intention contrary to that put -forth by the landlord in seeking the ejectment of his tenant, namely; that he requires the premises to enable his son to set up his medical practice there.