SANTOK BAI Vs. HAROOMAL

JUDGEMENT

(1.) THIS is a revision -application by the plaintiff -landlords legal representatives against the appellate judgment and decree of the Civil Judge, Ajmer, dated 25 -4 -70 affirming the judgment of the Munsif West, Ajmer, dated 20 -9 -59 allowing the defendant tenants application under Section 15 of the Rajasthan Premises (Control of Rent and Eviction) Act, 1950 (hereinafter referred to as 'the Act'.)

(2.) THE relevant facts are these. The defendant -respondents were tenants of Khanchand the husband of petitioner No I arid father of petitioners Nos. 2 and 3. He filed a suit for rent and ejectment against the respondents and obtained a decree for ejectment on 8 -11 -56 on the ground of his bonafide and reasonable requirement. The decree was upheld in first appeal and in second appeal. The tenants vacated the property QQ 31 -8 -67. On 23 -2 -68 the defendant tenants submitted an application under Section 15 of the Act praying to be placed in possession of the suit property on the ground that the plaintiff -landlords failed to occupy within a period of if months from the date of vacation and let them to other tenants. The application was opposed by the petitioners. The trial Judge after recording evidence, accepted the application by an elaborate order and directed that the defendants be put in possession of the suit remises. The petitioners filed an appeal which was dismissed by the Additional Civil Judge. They have filed the present revision application.

(3.) THE finding of fact cannot be permitted to be challenged in revision. The revision is without force and is dismissed.