ANIL KUMAR KAUSHIK Vs. MOHINDER KAUR

JUDGEMENT

(1.) Heard.

(2.) I have considered the above contention raised by the learned counsel for the petitioner and am not in agreement with the same. The bona fide need has to be seen from the landlord's point of view and not from the tenant's point of view. In the present case, there are only three living rooms. The landlords have two sons. In these circumstances, it cannot be said that the landlords are asking for the sky.

(3.) Faced with this difficulty, the learned counsel for the petitioner submitted that in the modern time it is difficult to get a rented accommodation in the city like Chandigarh and, therefore, the tenant may be given sometime so that he may be able to vacate the demised premises by actually handing over the possession of the same to the landlord.