RAM LAL Vs. RAM DASS

JUDGEMENT

(1.) Ram Dass, a Non Resident Indian, instituted two eviction petitions against the Petitioner and his son Tavinder Kumar for causing their eviction from two shops, which were rented out to them. It was pleaded by the landlord that he is residing in United Kingdom for the last about 45 years. It was further pleaded that he intended to start his business in India as in old age neither the climate of United Kingdom is conducive nor he intended to live there in the last days of his life. He further averred that the demised premises has fallen to his share after the family settlement arrived at with his brother Kartar Singh. The Rent Controller, Phillaur, after this Court had remanded the matter, in earlier revision petition viz. Civil Revision No. 5668 of 2008, accepted the eviction petition, vide impugned order dated 26.5.2010 and ordered ejectment of the Petitioner.

(2.) Mr. Sandeep Punchhi, Advocate, appearing for the Petitioner/tenant has assailed the findings returned by the Rent Controller, on the following grounds:

(3.) Having rejected all the arguments raised, I have also perused the impugned order, passed by the Rent Controller, Phillaur.