RAJENDRA NATH MITTAL,J - (1.) THIS revision petition has been filed by the landlords against the judgment of the Appellate Authority, Ambala dated 14th August, 1985.
(2.) BRIEFLY the facts are that the petitioners filed an application for ejectment against the respondents on four grounds, firstly, that the tenants had not paid the rent from 1st December, 1980 to 1st August, 1981 as well as the water tax; secondly, that the tenants were guilty of such acts which had materially impaired the utility and use of the building and that it had become unsafe and unfit for human habitation; thirdly, that the tenants had changed the user of the building from residential to non-residential and fourthly, that the petitioners required the building for their own use and occupation. The petition was contested by the respondents. They tendered the arrears of rent as claimed by the petitioners. They denied that they were guilty of such acts which impaired the value and utility of the building or that it had become unsafe for human habitation. They also denied the change of user and the bonafide necessity of the petitioners.
(3.) THE learned Rent Controller held that the building had become unfit for human habitation, that it was bonafide required by the petitioners for their own use and occupation and that the tenants had changed the user of the building. Consequently, he ordered ejectment of the respondents.;