Vinod K.Sharma, J. - (1.) Present revision petition has been filed against the order dated 6.9.2006 passed by learned Appellate Authority, Amritsar ordering the ejectment of the petitioner from the shop in dispute on the ground of personal necessity of the landlord-respondent. After his retirement as Director with Economics and Statistical Organisation, Government of Punjab, the landlord-respondent filed eviction petition against the petitioner for seeking ejectment on the ground that after the retirement he shall shift to his native place as presently he was residing in a tenanted premises at Jalandhar with his family. The family of the respondent consisted of three unmarried daughters, his wife and he himself.
(2.) Learned Rent Controller while accepting the petition on the ground of building being unfit and unsafe had decided issue of personal necessity against the respondent. Learned lower Appellate Authority has reversed the finding on the ground of personal necessity and held that the premises were required by the respondent for bona fide necessity.
(3.) The contention of the tenant is that the petition seeking ejectment on the ground of building being unfit and unsafe as well as personal necessity is without merit in view of the law laid down by this Court in Amar Nath Dhawan Vs. Smt. Santosh Kumari Garg and another 1991-2 P.L.R. 631,;