Jaswant Singh, J. - (1.) PETITIONER (tenant) is in revision against the judgment dated 18.03.2013 passed by learned Appellate Authority, Ludhiana whereby the findings returned by the learned Rent Controller, Ludhiana vide order dated 30.05.2011 have been reversed and his eviction has been ordered from the demised premises on the ground of bona fide use and need. In brief, facts of the case are that the respondent (landlord) has filed the eviction petition on the ground of his bona fide use and necessity by stating that he intends to shift to Ludhiana from Calcutta because his business in Calcutta has failed due to various reasons and thus, he intends to come back to Ludhiana and start his business here. It was also stated that his wife has already shifted to Ludhiana and he has to always remain on the move by coming to Ludhiana and then go back to Calcutta for running whatever business he can do. Apart from these grounds, it was also stated by landlord that in his twilight years of life he intends to live at his native place with his wife and to earn livelihood.
(2.) UPON notice, the averments were denied by the petitioner (tenant) and it was stated that there was no bona fide necessity as projected by him in his petition, and thus prayer was made for dismissal of the petition. From the pleadings of the parties issues were framed. Both sides led evidence and after appreciating their evidence, learned Rent Controller dismissed the eviction petition filed by the respondent herein and findings thereof were reversed by the learned Appellate Authority, Ludhiana. Hence the present revision.
(3.) I have heard learned Counsel for the petitioner (tenant) and have gone through the case file carefully with his able assistance.;