Ranbir Talib @ Ranbir Satwant Singh vs Bhatia Gas

Leave granted.

This appeal has been preferred against the judgment and order dated 8th July, 2010 passed by the High Court of Punjab and Haryana at Chandigarh in Civil Revision No. 5081 of 2003 whereby the revision filed by the Appellant has been dismissed by the High Court.

The Appellant-landlady filed a petition u/s 13 of the East Punjab Urban Rent Restriction Act, 1949 before the Rent Controller, Chandigarh, seeking ejectment of the Respondent-tenant from 229, Industrial Area, Phase-I, Chandigarh, (hereinafter referred to as the demised premises). It was stated in the eviction petition that the demised premises was required by the Appellant for herself as well asher husband and son. The Rent Controller allowed the petition for ejectment on the ground of bonafide personal requirement and directed the Respondent tenant to hand over the vacant possession of the demised premises to the Appellant-landlady within a period of three months from the date of the order.

Aggrieved by the order passed by the Rent Controller, the Respondent-tenant filed an appeal before the Appellate Authority, Chandigarh. By its Judgment dated 3.6.2003, the Appellate Authority set aside the order passed by the Rent Controller. Reversing the finding of the Rent Controller, the Appellate Authority held that the landlady was not entitled for ejectment of the tenant from the demised premises on the ground of personal necessity.

The Appellant-landlady filed a civil revision before the High Court of Punjab and Haryana at Chandigarh. The High Court upheld the judgment of the Appellate Authority and dismissed the revision. The Appellant is, thus, before this Court challenging the judgment and order passed by the High Court.

We have heard the Learned Counsel for the parties and have perused the impugned judgment as also the judgments of the Courts below.

In the facts and circumstances of this case, we are of the considered view that the Appellate Authority committed serious error in reversing the finding of bona fide personal necessity arrived at by the Rent Controller on the basis of cogent evidence on record. Consequently, the impugned judgment and order of the High Court affirming the judgment of the Appellate Authority cannot be sustained.

Accordingly, the impugned judgment of the High Court as also the judgment of the Appellate Authority are set aside and order passed by the Rent Controller is restored. The appeal is allowed. The parties are directed to bear their respective costs.

However, as prayed for by the Learned Counsel for the Respondent, two years' time is granted to the Respondent to vacate the demised premises upon filing usual undertaking in the Registry of this Court within four weeks from today.