JAI BAI Vs. GURDAS SINGH

JUDGEMENT

(1.) Revisionist has invoked jurisdiction of this Court under Section 15(5) of the East Punjab Urban Rent Restriction Act, 1949 challenging the order dated 29.7.2008 passed by Appellate Authority, Chandigarh thereby allowing the eviction petition filed by respondent landlord.

(2.) Landlord (respondent herein) filed eviction petition on the ground of non- payment of arrears of land w.e.f. 1.4.1993; tenanted premises has become unsafe for human habitation; tenant has materially impaired the value and utility of the house. Initially learned Rent Controller vide judgment dated 23.5.2005 dismissed the petition filed by the landlord. However, in appeal learned Appellate Authority allowed the appeal as well as eviction petition filed by the landlord (respondent herein) on the ground that tenanted premises has become unfit and unsafe for human habitation.

(3.) I have heard learned counsel for the parties and perused the record.