Rajendra Nath Mittal, J. - (1.) This revision petition has been filed by Smt. Sheela Devi tenant against the order of the Appellate Authority, Amritsar, dated Dec. 9, 1975, affirming the order of the Rent Controller, whereby an order of ejectment was passed against her and her children.
(2.) Briefly the facts are that Smt. Harbans Kaur was the owner of the property and she gave it on lease to Gobind Ram vide rent note dated Nov. 1, 1961 at a monthly rent of Rs. 7/-. Gobind Kam died and Smt. Sheela Devi and her children became tenants under Smt. Harbans Kaur. It is stated that Smt. Harbans Kaur sold the property to Daya Ram and Suit. Dulrari Devi respondents vide sale-deed dated July 18, 1972 and consequently they became its owners. They filed an application for ejectment of Smt. Sheela Devi etc. on the ground that they had not paid the rent with effect from July 18, 1972 and that they bona fide required the premises for their own use and occupation. It was contested by the tenants, who denied the relationship of landlord and tenant between them and the aforesaid respondents. They also controverted that Daya Ram and Dulari Devi required the premises bona fide for their own use and occupation.
(3.) The learned Rent Controller came to the conclusion that the property, wan sold by Smt. Harbans Kaur to Daya Ram and Dulari Devi and consequently there was relationship of landlord and tenant between the purchasers and Smt. Sheela Devi etc. He also held that as relationship of landlord and tenant was proved between the parties and the tenants had failed to pay the arrears of rent, consequently, they were liable to the ejectment. He further held that the landlords required the premiers bona fide for their own use and occupation. As a result he ordered the ejectment of the tenants. They went up in appeal before the Appellate Authority, who affirmed the order of the Rent Controller and dismissed the same. Smt. Sheela Devi alone has come up in revision against the order of the Appellate Authority to this Court.;