VINOD K.SHARMA, J. - (1.) THE present revision petition has been filed against the order dated 21.8.2003 passed by the learned Rent Controller as confirmed by the learned Appellate Authority ordering eviction of the petitioner-tenant from Booth No. 4, Sector 15, Chandigarh, on the ground of bona fide necessity.
(2.) THE landlord-petitioners had brought the ejectment petition on the ground that petitioner No. 2 along with the adopted son of petitioner No. 1 wants to do business as she was finding it difficult to pull on the meager pension being drawn by her. Both the learned Courts below on appreciation of evidence on record have recorded a finding of fact that the premises in dispute is required bona fide for personal use by the landlord-respondents herein.
(3.) LEARNED counsel for the petitioner-tenant contended that Ram Niwas was already running the business in booth No. 54, Sector 8-B, Chandigarh, which is owned by him. It was further pleaded that the landlord-respondents failed to plead the necessary ingredients of personal necessity on record.;