J.V.Gupta, J. - (1.) THE tenant -Petitioner has filed this revision petition against the order of the Appellate Authority, Hoshiarpur, dated 3 th August, 1975, whereby his appeal was dismissed and the order of the Rent Controller directing his ejectment was maintained.
(2.) JAGIRI Lal and Vasdev were joint owners of the entire building a portion of which was on rent with the tenant -Petitioner, on behalf of Jagiri Lal. The Respondent landlord Mohan Lal purchased the entire building from the said two owners by means of registered sale deed, dated 11th May 1972 The present application for ejectment was filed by him on 27th March, 1973, on the ground that he bona fide requires the premises for his own use and occupation. On the pleadings of the parties the Rent Controller framed the following issues. 1. Whether the Petitioner is the real owner of the premises in question by purchase from Jagiri Lal ? 2 Whether Jagiri Lal was the exclusive owner of the premises in dispute ? 3 Whether the Respondent is liable to the ejectment on the ground of bona fide personal requirement of himself and his family ? 4 Whether the tenancy of the Respondent has determined by a valid notice ?
(3.) Both the Rent Controller and as well as the Appellate Authority have concurrently found that the landlord Respondent is the real owner of the premises in question and the Petitioner is liable to ejectment on the ground of bona fide personal requirement of the landlord and his family. Against this concurrent finding of both the Courts below, the tenant -Petitioner has come up in revision petition to this Court.;