SAHI RAM Vs. RAM AVTAR

JUDGEMENT

(1.) SAHI Ram has filed this revision petition against the order of the Appellate Authority, Hissar, dated 4th of January, 1974 by which the order of ejectment passed by the Rent Controller, dated 20th of December, 1972, has been affirmed.

(2.) RAM Avtar and Hari Om filed an application for ejectment against the petitioner on the grounds that he had not paid rent from November 1969 on Wards, that his behaviour towards the neighbourers was not good, that be was a source of constant nuisance and harassment to the landlords themselves, that the landlords required the premises in dispute for their own use and occupation, and that the petitioner had materially impaired the value and utility of the premises.

(3.) ON the pleadings of the parties, several issues were framed by the Rent Controller. The parties led evidence. On the appraisal of the entire evidence, the learned Rent Controller passed an order of ejectment in favour of the landlords and against the petitioner on the grounds that the premises was required by the landlords for their personal use and the petitioner was guilty of nuisance to the landlords. On appeal, the said findings of the learned Rent Controller were affirmed. It is in these circumstances that the present revision petition has been filed.