NATHI RAM Vs. PRADEEP BANSAL
LAWS(P&H)-2016-10-87
HIGH COURT OF PUNJAB AND HARYANA
Decided on October 21,2016

Nathi Ram Appellant
VERSUS
Pradeep Bansal Respondents


Referred Judgements :-

HINDUSTAN PETROLEUM CORPORATION LTD. V. DILBAHAR SINGH [REFERRED TO]


JUDGEMENT

Surinder Gupta, J. - - (1.)Respondent-Pradeep Bansal sought ejectment of the revision petitioner from demised premises on the ground of non-payment of rent; unfit and unsafe condition of the building for human habitation; and for his personal bona fide necessity.
(2.)The rent as assessed by learned Rent Controller was paid, as such, plea of landlord-respondent seeking ejectment on the ground of nonpayment of rent was discarded.
(3.)The demised premises was held as unfit and unsafe for human habitation and requirement of the demised premises for his personal necessity by the landlord-respondent was held to be genuine and revision petitioner was ordered to be ejected from the demised premises. Not satisfied, he filed appeal, which was dismissed by Appellate Authority.


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