- (1.)This is a landlords' petition where the orders of the learned Rent Controller dated 24.3.1999 and that of the Appellate Authority dated 2.2.2001 are impugned. The question before this Court is limited to the determination of bona fide need of the landlord.
(2.)In rent proceedings initiated by the predecessor-in-interest of the petitioners the demised premises described as situated in Chandigarh were attempted to be got vacated from the respondents, who are tenants therein, on the grounds of non-payment of rent and personal necessity. Since the rent was paid, the issue of non-payment of rent was rendered redundant leaving the Court to examine the issue of personal necessity only.
(3.)Unfortunately during the pendency of the rent proceedings before the Rent Controller Shri Gurdas Mal, who was the owner of the house and landlord as well, died. The present petitioners were then impleaded as parties being the legal representatives of the deceased.