RAKESH KUMAR GARG, J. - (1.) THIS is tenant's revision petition challenging the impugned order dated 6.11.2009 of the Rent Controller, Jalandhar ordering his eviction and judgment dated 16.9.2011 of the Appellate Authority dismissing the appeal against the aforesaid order of eviction.
(2.) SHORN of unnecessary details, it is suffice to say that the respondent- landlord while setting up the ground of personal necessity has specifically stated that the demised premises is required by him for personal use and occupation to supplement his needs after his retirement and also for the use of his daughters who will be doing the work of stitching in the premises in question. In support of his submission, the respondent-landlord has also stepped into the witness box and reiterated the said version. There is nothing on record to contradict the requirement of the respondent-landlord for the use and occupation of the said property, though an attempt has been made before this Court by pointing out that the need of the respondent-landlord is not proved as the need set up by him with regard to his daughters has been denied by the daughters in cross-examination themselves.
(3.) BE that as it may, since the respondent-landlord has also set up a case for his need and there is no rebuttal to the aforesaid assertion of the respondent-landlord, I find no reason to interfere with the concurrent findings recorded by both the authorities below.;