Rakesh Garg, J. - (1.) C.M. No.28597 -98 -CII of 2011:. Applications are allowed subject to all just exceptions. The documents attached are taken on record. Civil Revision No.6387 of 2011:
(2.) THIS is tenant's revision petition challenging the order dated 23.8.2011 of the Appellate Authority, whereby applications filed by the petitioner -tenant seeking permission to lead additional evidence and for appointment of Local Commissioner to report about the factual position of the building in question specifying the number of rooms and floors, have been rejected. The brief facts emerging out from the impugned order are that the respondent -landlord filed an ejectment application against the petitioner -tenant on the ground that the petitioner was liable to be evicted from the demised premises as he has not paid the arrears of rent and that the demised premises were required for the personal use of the respondent -landlord and his family. The ejectment petition was contested by the petitioner -tenant.
(3.) AFTER hearing learned counsel for the parties and considering the evidence on record, the Rent Controller held that there exists a relationship of landlord and tenant between the parties but the tender of rent made by the petitioner was not short. However, the Rent Controller found that the respondent -landlord required the demised premises for his personal use and occupation and thus, petitioner was ordered to be evicted on this ground.;