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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

Civil Appeal No(s).  5839 OF 2005 RAJ KISHORE MAKANI                             Appellant(s)

                               VERSUS VIDYA SAGAR(DEAD) THROUGH LRS & ORS.           Respondent(s)

J U D G M E N T

KURIAN, J. 1. The  appellant-tenant  has  challenged  the  order dated 29.01.2004 passed by the High Court of Punjab and Haryana at Chandigarh in Civil Revision No. 490 of 2004.

2. The  High  Court  concurred  with  the  concurrent findings  recorded  by  the  Rent  Controller  and  the Appellate  Authority  and  dismissed  the  Revision. Though the learned counsel made a persuasive attempt to  say  that  there  is  perversity  in  the  findings recorded  by  the  Rent  Controller,  the  Appellate Authority and the High Court, having gone through the materials available on record, we see no reason to take a different view, which is concurrently taken by all the three Forums.  The bonafide requirement of the respondents is an undisturbed finding.  There is also no basis for the challenge to their title.  The

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clear  finding  is  that  the  respondents  had  become owners of the premises.

3. The appeal is, accordingly, dismissed.

4. However, the appellant is granted time up to 31st

December, 2017 to hand over the vacant and peaceful possession of the premises in question to Respondent No. 1, who shall take possession for and on behalf of the other respondents, subject to filing the usual undertaking  in  this  Court  within  a  period  of  two weeks from today.

5. Towards use and occupation charges, the appellant shall pay Rs. 500/- (Rupees Five Hundred) per month with effect from March, 2017 to Respondent No. 1.

Pending interlocutory applications, if any, stand disposed of.           

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ A. M. KHANWILKAR ]  

New Delhi; February 15, 2017.