AIR 1986 SUPREME COURT 706 ::1986 SCFBRC 201 ::1986 (1) SCC 687 ::1986 UJ (SC) 362 ::(1986) 1 APLJ 39.1 ::(1986) 1 RenCJ 381 ::1986 MPRCJ 166 ::(1986) 2 RenCR 30 ::1986 2 Rent CR 30 ::(1986) 1 Pun LR 275 ::1986 (1) RentLR 328 ::(1986) 1 SCJ 265 ::(1986) 2 LandLR 63 ::1986 HRR 124 ::(1986) CurLJ(CCR) 216

Supreme Court Of India

(From : 1985 Har Rent R 390) (Punjab and Haryana)

Hon'ble Judge(s): V. D. Tulzapurkar, R. B. Misra , JJ

East Punjab Urban Rent Restriction Act (3 of 1949) , S.13(3)(a)(i)— Eviction petition - Requirement of suit premises by landlady for her own use and occupation - Held on facts that it was bona fide. 1985 Har Rent R 390 (Punj and Har), Reversed. Where after the death of her husband, the landlady residing in rented premises at Delhi decided to live and spend the evening of her life in her own house at Chandigarh (Suit premises), at which place she had spent 15 years of married life prior to shifting to Delhi and with this object she approached the tenant along with common friends to vacate the suit premises, but on the tenant refusing to vacate the same the landlady filed the eviction petition on ground of bona fide requirement for personal use and occupation, it was held on facts that the landlady had established her bona fide requirement or need for the suit premises, more so when there was pressure on the landlady to vacate the rented premises at Delhi as eviction petition had already been started against her in that regard. 1985 Har Rent R.390 (Punj and Har), Reversed.(Para 11)