JATINDER KUMAR Vs. KRISHAN CHAND

JUDGEMENT

(1.) THIS revision petition is directed by the petitioner-landlord whose eviction application against the respondent-tenant-Kishan Chand (since deceased and represented by his legal representatives), was allowed by the Rent Controller, Phul vide his order dated 2.2.2007 but on an appeal by the tenant, has been dismissed by the Appellate Authority, Bathinda, vide its impugned judgment dated 17.10.2007.

(2.) THE facts may be noticed briefly.

(3.) THE Rent Controller took notice of the fact that the petitioner has lost the eye sight of his both eyes; he is to retire from service on 30.11.2006 on superannuation and that he is required to shoulder the family responsibilities like higher education of his two sons and accordingly held that the requirement of the petitioner for the demised premises to start his own business after retirement to earn the livelihood for his family is bona fide and the tenant was liable to be evicted from the demised premises.