R.N. Mittal, J. - (1.) This revision petition has been filed by Siri Ram, tenant, against the order of the Appellate Authority, Patiala, whereby he confirmed the order of the Rent Controller ejecting him from the property.
(2.) Shrimati Sangita landlady filed an application for ejectment against Siri Ram tenant and Om Parkash sub-tenant, inter alia on the ground that she required the premises for her own use and occupation. The application was contested by the tenant who controverted her allegations. The learned Rent Controller came to the conclusion that the landlady required the premises for her own use and occupation. Consequently, he allowed the application and ordered ejectment of the respondents. Siri Ram tenant went up in appeal before the Appellate Authority who affirmed the finding of the Rent Controller and dismissed the same. He has come up in revision against the order of the Appellate Authority to this Court.
(3.) The only contention of the learned counsel for the petitioner is that the landlady does not require the premises for her own use and occupation bona fide. He submits that the landlady and her husband are living in the house of her father-in-law where they have enough accommodation. He has vehemently argued that the learned authorities below have come to a wrong conclusion.;