BIR BAHADUR Vs. PRIKSHAT KUMAR

JUDGEMENT

(1.) This revision petition by the tenant is directed against the orders of the Rent Controller as that of the Appellate Authority by which he has been ordered to be evicted from the demised premises which is commercial in nature and wherein he was carrying on his business.

(2.) The respondent-landlord filed an eviction petition against the petitioner under the provisions of Sec. 13 of the Eat Punjab Urban Rent Restriction Act seeking eviction of the petitioner on the grounds of non-payment of rent from 1.10.2002 upto the date of filing of the petition and that the premies are required for personal use and occupation of the respondent. It was averred by him that he was employed as SDO in the Punjab State Electricity Board and was to retire on 30.6.2003 and hence intended to start his business of electrical goods after his retirement along with his son who is an apprentice and learning the know how of the trade of electrical goods. He further pleaded that he does not own any residential or commercial building within the area of Hosiarpur except the demised premises and the residential portion behind it and that he had never occupied as tenant any commercial building within the area of Hoshiarpur City where the shop is situated.

(3.) During the course of proceedings the following issues were struck:-