- (1.) By way of instant revision petition, the petitioner has challenged the order of eviction dated 5.4.2001 of Rent Controller, Panchkula and judgment dated 3.8.2011 of the Appellate Authority, Panchkula, dismissing the appeal against the aforesaid order of eviction.
(2.) The respondent-landlords filed ejectment petition against the petitioner- tenant alleging that the present petitioner was tenant in the demised premises @ Rs. 6,000/- per month besides electricity and water charges. She has not paid the rent w.e.f. 1.4.2002 to 31.12.2006 and that the premises in question were bonafidely required by the respondent/landlords for their personal use and occupation.
(3.) The grounds of eviction as set up by the respondent/landlords reads thus :- "(i) the respondent has not paid the rent w.e.f. 1.4.2002 to 31.12.2006 @ Rs. 6000/- per month, total amounting to Rs. 3,42,200/-, but the petitioner only claim rent for the period of three years amounting to Rs. 2,16,000/- along with interest and costs. The respondent is further liable to pay the house tax of the premises in question under his tenancy. (ii) That the premises in question are bonafidely required by the petitioners for their personal use and occupation. The petitioner have one son two daughter, all are married, are having their children. The accommodation with the petitioners at the ground floor is insufficient for the family. The relative of the petitioners used to come their house occasionally and the petitioners have no proper accommodation for the relative and families. (iii) That the respondent is a person of bad temperaments and has created a nuisance with the petitioners.";