BHAGAT SINGH Vs. JAGDISH KAUR

JUDGEMENT

(1.) This petition by the tenant is directed against the order of the appellate authority dated 12.6.2010 vide which he has been ordered to be evicted from the premises in question.

(2.) The respondent filed a petition under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as 'the Act') seeking eviction of the petitioner on the grounds of nonpayment of rent, material impairment and that she requires the premises for her own use and occupation and also for the use and occupation of his son Bhagwant Singh who requires it for running the business of casting which he is presently carrying on in the premises occupied by the respondent. The petitioner tendered the arrears of rent, denied the allegations of material impairment as also that of personal necessity. The parties went to trial on the following issues:

(3.) The learned Rent Controller rejected the plea of the respondent-landlady and in appeal the findings were reversed which has led to the filing of the instant revision petition.