HARI CHAND Vs. BABU RAM VERMA

JUDGEMENT

(1.) THIS revision petition has been filed by Hari Chand and Devi Chand tenants against the order of the Appellate Authority dated 13th August, 1982 ordering their ejectment.

(2.) BRIEFLY the facts are that Babu Ram landlord filed a petition for ejectment on the ground that he required the premises for his own use and occupation. The petition was contested by the defendants who controverted the allegation of the landlord. The Rent Controller held that the landlord required the premises for his use and occupation. Consequently he ordered ejectment of the tenants. The Appellate Authority in appeal, affirmed the finding of Rent Controller. The tenants have came-up in revision to this Court.

(3.) MR . Battas sought to support the judgment of the Appellate Authority on the ground that Smt. Ratna Devi, respondent No. 1, wants to go to Moga and stay in the house on account of some differences having been arisen between her and her son.