PRADEEP KUMAR Vs. MANOHAR LAL

JUDGEMENT

(1.) The petitioner herein/tenant, in the demised premises, being aggrieved by concurrently recorded orders, pronounced for his eviction, therefrom, has instituted the instant revision petition before this Court, whereby, he makes a concert to beget their reversal.

(2.) The landlord instituted Rent Petition No. 02/2004, for, seeking an order of eviction being pronounced upon the tenant, on the trite grounds, (a) of, it being bonafide required for his personal use and his family members, comprising his wife, son and daughterin-law and married daughters; (b) conspicuously, upon, his daughters making occasional visits to his home, the accommodation extantly available with him, being insufficient to house them, with consequent effect(s) of his facing an acute embarrassment; (c) Apart therefrom the accommodation, yet available, with the petitioner comprising of one room and a covered veranda, being incommodious, to, along with him and his wife, hence, house the family members of his married son.

(3.) The tenant/petitioner herein resisted the claim of the landlord by his furnishing a reply thereto, wherein he contended, of, there being sufficient accommodation, in the building wherein the demised premises is located, for, housing, the petitioner and his family members. He has also contended therein, of, the petitioner ,departing from the premises located within the municipal limits of Lohali and his permanently shifting to village Jhikkar.