RANI DEVI Vs. SHAKUNTLA DEVI

JUDGEMENT

(1.) THE petitioners-tenants have filed this revision against the judgment dated 7.3.2001 passed by the Appellate Authority under the Haryana Urban (Control of Rent & Eviction) Act, 1973 (hereinafter referred to as the 'Haryana Rent Control Act') vide which the appeal filed by the landlord for eviction of the tenant has been accepted and the petitioners have been directed to handover vacant possession of the demised premises to the landlord within a period of two months.

(2.) BRIEFLY the facts of the case are that the respondents-landlord filed a petition for ejectment from House No. 493, Bakra Market, Sadar Bazar, Karnal, against Girdhari Lal (now deceased) represented by his legal representatives under Section 13 of the Haryana Rent Control Act. The ejectment was sought on the following grounds :-

(3.) THE averments made by the landlord were denied by the tenant who submitted that during the pendency of the rent petition the landlord has let out one room in the disputed premises to one Babu Ram which shows that the landlord does not have any personal necessity.