DEFENCE ESTATE OFFICER Vs. TARA SHARMA

JUDGEMENT

(1.) FACTS , out of which this revision has arisen, are that a petition for ejectment of the petitioner was filed by the landlady on a number of grounds viz., premises being required bona fide by the landlady tenant being in arrears and also having ceased to occupy the premises for a continuous period of 12 months without sufficient cause etc. This petition was contested and resisted by the tenant and the parties went to trial on the following issues :-

(2.) IN appeal filed by the tenant only findings on issue No. 2 were called in question and after hearing the parties, the appellate authority below upheld such findings and ordered ejectment which findings are questioned by the tenant in this revision petition.

(3.) IN case the tenant had not ceased to occupy the premises in question and those were being allotted from time to time and were actually occupied, such facts could be proved by producing the allotment orders and the officers, who occupied such premises. Nothing has been brought on record by the petitioner-tenant in that behalf.