Rajendra Nath Mittal, J. - (1.) This revision petition has been filed by the tenant against the order of the Appellate Authority Faridkot, dated 16th Dec., 1976. whereby his ejectment has been ordered.
(2.) Briefly the facts are that Tehla Ram landlord gave the property in dispute to Hinmat Singh on lease. He filed an application for ejectment on the ground that he required the premises for his own use and occupation. The application was contested by the tenant, who denied the aforesaid averment.
(3.) The learned Rent Controller came to a finding that the petitioner required the premises for his on use and occupation. Consequently, he ordered ejectment of the tenant. This tenant went up in appeal before the Appellate Authority who affirmed the order of the Rent Controller and dismissed the appal. He has come up in revision against the order of the Appellate Authority to this Court.;