MUKHTIAR SINGH Vs. ATMA SINGH BERAR

JUDGEMENT

(1.) The present revision petition has been filed by Mukhtiar Singh (hereinafter described as 'the petitioner') directed against the order of eviction passed by the learned Rent Controller, Moga which was upheld by the learned Appellate Authority, Faridkot.

(2.) The sole controversy agitated in the revision petition was as to whether the respondent-landlord bona fide requires the property or not. Therefore, this Court deems it unnecessary to refer to other facts in controversy that arose between the parties during the course of trial.

(3.) The respondent filed the petition for eviction against the petitioner alleging that the suit property had been let out to the petitioner from 1-5-1982. The respondent had retired from the Indian Revenue Service and had built the house in dispute in 1961. He bona fide required the property for himself and members of his family. After retirement he lived with his wife up to 30-4-1982 in the suit premises. Thereafter he started practice as consultant/adviser in Customs and Central Excise matters and had shifted to Ludhiana. He claimed that now he has grown old and is not in a position to work as a consultant/adviser and intends to reside in the suit property. He had strained relations with his son Harinder Singh and, therefore, he intends to shift to Moga his native place where his friends and relations are residing.