D.S. Tewatia, J. - (1.) THERE are two appeals viz. L.P.A. No. 1024 and 1025 of 1981 and the same involve common question of law and facts and therefore, are disposed of by a common judgment.
(2.) THE Appellant in this appeal has impugned the judgment of the learned Single Judge, dated 3rd September, 1981, whereby, he quashed the order of the Financial Commissioner passed by him in exercise of revisional jurisdiction in terms of Section 15 Sub -section (6) of the Haryana (Control of Rent and Eviction) Act, 1973 (hereinafter referred to as the Act) The Appellant -landlord had sought eviction of the Respondent tenants, inter alia, on the ground of personal necessity. The Rent Controller in regard to the said plea observed that the landlord who was the Director of four factories and partner of one in Faridabad and was living in Maharani Bagh Delhi did not bonafide need the two small flats on lease with the tenants. The Rent Controller observed that the landlord had admittedly not even seen the flats in question how could he make up his mind that those flats were suitable for his living. He also observed that the flats were located in an area in which a factory owner of his kind would not find easy to live in The appellate authority too concurred in the findings arrived at by the Rent Controller.
(3.) THE learned Financial Commissioner, however held that was not sufficient to hold that the landlord did not require the said two flats for his bonafide personal requirement. The Financial Commissioner further observed that basically the wish of the landlord that he requires demised premises for his personal requirement have to be taken at its face value unless it is shown to be otherwise.;