HANS RAJ Vs. BANARSI DASS

JUDGEMENT

(1.) This revision petition has been filed by Hans Raj tenant against the order of the Appellate Authority Ludhiana, dated September 12, 1977.

(2.) Briefly, the facts are that Banarsi Dass is the owner of the property and he gave it on lease to Hans Raj tenant on a monthly rent of Rs. 18/-. He filed application for ejectment against the tenant inter alia on the ground that he required the premises for his own use and occupation. He also took other grounds but none of them has been pressed in this Court. The application was contested by the tenant, who controverted the said allegations.

(3.) The learned Rent Controller held that the landlord required the premises bona fide for his own use and occupation. Consequently, he accepted the application and ordered the ejectment of the tenant. He went up in appeal before the Appellate Authority, Ludhiana, who dismissed the same and affirmed the order of the Rent Controller. He has come up in revision against that order to this Court.