- (1.) Leave granted.
(2.) This appeal has been preferred against the judgment and order dated 8th July, 2010 passed by the High Court of Punjab and Haryana at Chandigarh in Civil Revision No.5081 of 2003 whereby the revision filed by the appellant has been dismissed by the High Court.
(3.) The appellant-landlady filed a petition under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 before the Rent Controller, Chandigarh, seeking ejectment of the respondent-tenant from 229, Industrial Area, Phase-I, Chandigarh, (hereinafter referred to as the demised premises). It was stated in the eviction petition that the demised premises was required by the appellant for herself as well as her husband and son. The Rent Controller allowed the petition for ejectment on the ground of bona fide personal requirement and directed the respondenttenant to hand over the vacant possession of the demised premises to the appellant-landlady within a period of three months from the date of the order.;