SURESH KUMAR Vs. RAVINDER SINGH JOHAL

JUDGEMENT

(1.) This is revision petition by tenant Suresh Kumar under Section 15(5) of the East Punjab Urban Rent Restriction Act, 1949 (for short, the Rent Act). However, in fact the instant revision lies under proviso to Section 18-A (8) of the Rent Act.

(2.) Respondent Ravinder Singh Johal (hereinafter to be referred as landlord) filed ejectment petition under Section 13-B of the Rent Act for ejectment of petitioner-tenant from demised shop. The tenant was served with summons of the ejectment petition on 20.7.2007 for 30.7.2007. Accordingly, the tenant put in appearance through counsel before the Rent Controller on 30.7.2007. Tenant's counsel sought adjournment for filing application for leave to defend the ejectment petition. The case was adjourned to 13.8.2007 and again to 13.9.2007. The petitioner filed application for leave to contest the ejectment petition on 14.8.2007. The said application has been dismissed by learned Rent Controller vide detailed order dated 16.2.2010 and consequently, ejectment petition has been allowed granting two months time to the tenant to hand over vacant possession of the demised shop to the landlord. Feeling aggrieved, the instant revision petition has been preferred.

(3.) I have heard learned Counsel for the petitioner and perused the case file.