MUNNI DEVI Vs. RENT APPELLATE TRIBUNAL

JUDGEMENT

(1.) The instant review petition has been filed by the petitioner under Sec. 114 read with Order 47 (1) CPC read with Article 226 of the Constitution of India, 1949 for recalling the judgment dtd. 31/8/2021, passed by the Co-ordinate Bench of this Court in S.B.Civil Writ Petition No.14783/2013.

(2.) Learned counsel for the review petitioner submitted that the respondent had filed an application for eviction of the property on the ground of default in payment of rent and bona-fide necessity.

(3.) Learned counsel submitted that the Rent Eviction Tribunal decided both the issues of default in payment of rent and bona-fide necessity against the respondent.