MASTER BHISHAM PARTAP Vs. BALWANT SINGH

JUDGEMENT

(1.) THIS is tenant's petition against whom an ejectment order has been passed by both the authorities below.

(2.) LANDLORDS Balwant Singh and others sought ejectment of their tenant Master Bhishan Partap from the house is dispute filing an ejectment application on June 2, 1973. The ejectment was sought, inter alia, on the ground that landlords bonafide required the premises in dispute for their own use and occupation. The learned Rent Controller found that the requirement of the landlords was bonafide and genuine to seek eviction of their tenant from the demised premises. Consequently an eviction order was passed by him on March 15, 1974. In appeal, the appellate authority confirmed the said finding of the learned Rent Controller and maintained the eviction order. The appellate authority found that "from the facts of this case it transpires that there are three rooms in the tenement with the appellants. They have a mother, Balwant Singh has his wife and five children. There are three other brothers to be accommodated. On the face of it the accommodation with the landlords appears to be insufficient."

(3.) AFTER hearing the learned counsel for the petitioner, I do not find any merit in this petition. On the appreciation of the entire evidence, it has been concurrently held by both the authorities below that the requirement of the landlords was most bonafide. At present, they were residing in a rented house for which landlord of that house has already given a notice for ejectment. Moreover, the accommodation therein had been found to be insufficient to accommodate the members of their families. Thus, there is no illegality or impropriety in the impugned orders as to be interfered with in the revisional jurisdiction. Consequently, the petition fails and is dismissed with costs.