CHHATAR BHUSHAN Vs. SHAKUNTALA DEVI

JUDGEMENT

(1.) Respondent-landlady Shakuntala Devi sought ejectment of petitioner-tenant Chhatar Bhushan from house situated near Town Hall, Committee Bazar, Hoshiarpur on the grounds of non-payment of rent and personal bona fide necessity. The ground of non-payment of rent was not pressed as the rent was tendered. The plea of respondent-landlady as contained in para 3 (ii) explaining her need for the demised premises is as follows:-

(2.) Regarding observation of the Rent Controller that being 93 years of age, respondent-landlady is not in a position to live without help of a servant or her son/relative, it was observed as follows:-

(3.) It was also observed by the first Appellate Court that the house situated in Lajpat Rai Road, Hoshiarpur, in which respondent-landlady had inherited two rooms and one kitchen as per Will of her husband, is at the level lower than the metalled Road and rainy water used to enter in the house causing lot of inconvenience. Even otherwise, it is the sweet will of the landlady to chose the house in which she wants to live.