- (1.) This revision petition has been filed by Hans Raj tenant against the order of the Appellate Authority, dated April 20, 1977 by which the petitioner has been ordered to be ejected.
(2.) Briefly, the facts are that the respondents are owners of the property in dispute and they leased it to the petitioner at a monthly rent of Rs. 25. They instituted an application for ejectment inter alia on the ground that they required the premises for their use and occupation. the application was contested by the petitioner. The learned Rent Controller accepted the plea of the landladies and order ejectment of the petitioner. The petition went up in appeal before the Appellate Authority who affirmed the judgment of the Rent Controller and dismissed the appeal. He has come up in revision to this Court. I have gone through the judgments of the Rent Controller as well as the Appellate Authority. In my view, the Appellate Authority has properly appreciated the evidence and ordered ejectment of the petitioner. In revision the parties have entered into a compromise according to which the respondents agreed to 15 months' time to the petitioner to vacate the premises.
(3.) For the reasons recorded above, I dismiss the revision petition but the respondents shall not be entitled to take possession of the premises till May 24, 1979. The parties are left to bear their own costs throughout.;