KRISHNA DEVI JASWAL Vs. SHANTI RANI

JUDGEMENT

(1.) THERE is no representation on either side. The case is of the year 1992 and the petition itself has been filed on 23.10.1986. I have therefore considered it not fit to adjourn the case but pass orders on merits on perusal of records.

(2.) THE tenant who was directed to be evicted by the Appellate Authority in appeal by the landlord is the revision-petitioner before this Court. Before the Rent Controller, the bona fide requirement had been found against and the reversal of the judgment is the cause for revision before this Court.

(3.) EVEN in the petition filed by the landlord, she had admitted to the fact that earlier she had filed a petition against the very same tenant for eviction that resulted in compromise where the tenant was given back a room on the left side of the house at the ground floor and also allowed to retain the kitchen while the landlord was allowed to be given possession that was originally in the hands of the tenant two rooms on the left side of the building at the ground floor. This according to her happened on 07.04.1983. Since she had no kitchen in the property that was left back to her, she required property bona fide for her own occupation and conveniently living.