SURINDER SINGH DHILLON Vs. VIMAL JINDAL

JUDGEMENT

(1.) Leave granted.

(2.) The order dtd. 10/12/2021 is under challenge in the present appeals, whereby in a revision petition filed by the tenant under Sec. 15(5) of the East Punjab Rent Restriction Act, 1949, the matter was remitted to the appellate authority to consider the effect of notice served by one of the landlords calling upon the tenant to increase the rent.

(3.) The learned counsel appearing for the appellants argued that the Rent Controller and the Appellate Authority have passed an order of eviction finding bonafide requirement of the landlord. The demand of increase of rent is wholly irrelevant to determine the bonafide requirement of the premises by the appellant.