WASAKHI RAM @ SURINDER KUMAR Vs. KUNDAN LAL

JUDGEMENT

(1.) The present revision petition has been filed by the legal representatives of tenant Jai Pal against the ejectment orders passed by the Courts below.

(2.) Brief facts are that father of the respondents namely Kundal Lal inducted Jai Pal as tenant in the demised premises on rent @ Rs. 125/- per month. Jai Pal died in March 2004 and since then the demised premises was in possession of the petitioners. The ejectment was sought on number of grounds including the ground of personal necessity for the use and occupation of respondent's son Subhash Chander, who was to start his independent business of gun house. After filing of the ejectment petition, the son of the landlord namely Subhash Chander had taken a shop on rent @Rs.80,000/- per year from one Rajiv Mahajan. After the demise of Rajiv Mahajan, his wife had filed an application for ejectment against Subhash Chander regarding the said rented shop on the ground of her bona fide requirement. The said petition was pending in the Court.

(3.) The Rent Controller, Gurdaspur vide order dated 11.02016 ordered the ejectment of the petitioners. Directions were issued to vacate the premises within a period of two months and to deliver the vacant possession to the landlord, failing which liberty was given to the respondents to take recourse to law. The said order was upheld in appeal by the Appellate Authority vide order dated 18.01.2017.