R. N. Mittal, J. - (1.) This revision petition is filed by Mangat Ram tenant against the judgment of the Appellate Authority Ambala dated March 29, 1974.
(2.) Briefly, the facts are that Mangat Ram petitioner was a tenant in House No. 2636 situated in Bengali Mohalla Ambala Cantonement for the last many years, at a monthly rent of Rs. 6 besides water-tax. The house was purchased by Hari Chand landlord from its previous owners vide registered sale-deed Aug. 4, 1970. Therefore, Mangat Ram petitioner became a tenant under him from that date. The landlord filed an application for ejectment of the tenant inter alia on the ground that he required the premises for his own use and occupation. The application was contested by the tenant. He pleaded that the applicant did not require the premises for his own use and occupation. He further stated that the premises were Non-residential premises and, therefore, the landlord could not get them vacate for his own use and occupation.
(3.) The learned Rent Controller held that the premises were residential one's and that the landlord required them for his own use and occupation. He consequently passed a judgment of ejectment against the tenant. He went up in appeal before the Appellate Authority who affirmed the judgment of the Rent Controller and dismissed the same. He has now come up in revision to this Court.;