MADAN LAL Vs. RATTAN SINGH

JUDGEMENT

(1.) This revision petition under Section 15(5) of the East Punjab Urban Rent Restriction Act, 1949 (for short, 'the Act') has been directed against judgment dated 11.3.2003 passed by the Appellate Authority, Amritsar whereby the appeal of the respondent-landlord was accepted, judgment dated 9.2.1996 of the Rent Controller, Amritsar was set aside and the eviction of the petitioner-tenant from the demised premises was ordered.

(2.) The facts of the case need to be adverted to as they are essential because of the peculiar nature of the controversy which has been raked up in the wake of the petition which was filed by the respondent and styled as a petition under Sections 13 and 13-A of the Act.

(3.) Having described the petition as thus, the respondent chose the following grounds for seeking eviction of the petitioner :-