MAHESH GROVER,J - (1.) THIS is the tenant's revision petition. The petitioner is aggrieved by the orders passed by the Courts below whereby the ejectment petition filed by the respondent-landlady has been accepted and he has been directed to vacate the tenanted premises comprising two rooms with open space which are part of property bearing No. B-XIII.1455, Karimpura Bazar, Ludhiana.
(2.) THE respondent had purchased property No. B-XIII.1455 measuring 82 square yards from one Prem Chand son of Madhu Ram vide registered sale deed dated 17.2.1989 for her own residence and for the residence of her children. The petitioner and one Baldev Raj (since deceased) were having separate tenancies on the property in question at the rate of Rs. 140/- per month with house tax at the rate of 15%. The respondent-landlady filed a petition in the year 1993 for ejectment of the petitioner on the ground of non-payment of rent w.e.f. 17.2.1989 at the rate of Rs. 140/- per month along with house tax at the rate of 15% and also on the ground of personal necessity as she required the premises for her use and for the use of the members of her family. The petitioner contested the ejectment petition and prayed for its dismissal on various grounds including the one that the respondent's necessity is not bona fide.
(3.) AFTER taking evidence of the parties and hearing the learned counsel, the Rent Controller, Ludhiana allowed the ejectment petition of the respondent and ordered eviction of the petitioner.;