- (1.) Leave granted.
(2.) This appeal has been filed by the tenant/appellant from the judgment and final order dated 3rd of March, 2007 passed by the High Court of Punjab & Haryana at Chandigarh in Civil Revision Case No. 3943 of 2005 whereby the High Court had dismissed the civil revision case and affirmed the order of the appellate authority as well as of the Rent Controller thereby directing eviction of the tenant/appellant from a shop constructed on the ground floor at Plot No. 12, bearing Municipal No. 179(a), Ward No. 3, New Anaj Mandi, Sohna, District Gurgaon (Haryana) (hereinafter referred to as the 'tenanted premises').
(3.) The case made out by the original landlord Mr. Om Prakash (since deceased) in his eviction petition can be narrated as follows: The tenanted premises was let out to the tenant/appellant in the year 1982 in which the appellant was carrying on the business of Commission Agent. The case of bonafide requirement as pleaded by the original landlord was that the original landlord and his two sons were carrying on the same business as that of the appellant and as the original landlord had decided to settle his elder son Ved Prakash in the tenanted premises in the business of Commission Agent and the younger son Arun Kumar in another shop occupied by another tenant, he was constrained to file the eviction petition on the ground of bonafide requirement and a separate eviction proceeding was also filed against the other tenant by the original landlord. In spite of repeated reminders to the tenant/appellant to vacate the tenanted premises, the tenant/appellant having failed to vacate the same, the original landlord was constrained to file the eviction proceeding against the tenant/appellant.;