KEWAL KRISHAN Vs. PARAMVIR KAUR

JUDGEMENT

(1.) This revision is directed against the orders of Rent Controller dated 26.4.2008 and the Appellate Authority dated 28.2.2009.

(2.) The Petitioner, who is the tenant in the premises in question faced eviction proceedings on a petition being filed by Respondent-landlord under the Provision of Section 13 of the East Urban Rent Restriction Act. The Respondent has set up a case that originally property belong to one Gurmail Singh from whom it was purchased by the present Respondent in the year 1996. The Rent note in favour of the Petitioner was executed by the erst while owner in the year 1970 for running a petrol pump. The eviction was passed on the ground

(3.) The Petitioner denied the existence of relationship of landlord and tenant but admitted the tenancy under Gurmail Singh. He pleaded that no notice of the change of ownership was ever issued and further contended that the petrol pump had been set up in the year 1970 and was being run thereafter by him. He contended that the Respondent has no right to pursue the case and has also denied that there was any change of user and any construction has been made by him without the instruction of landlord.