IQBAL SINGH KALKAT Vs. FAQUIR SINGH KASHYAP

JUDGEMENT

(1.) The present revision petition has been filed by Iqbal Singh Kalkat, landlord, through his attorney Lt. Col.. Kuldeep Singh Gill (Retd.) assailing the order dated 12.5.2010 (Annexure P1), passed by the Rent Controller, Chandigarh, whereby leave to defend was granted to the respondent/tenant to contest the petition under Section 13B of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as "1949 Act").

(2.) Petitioner/landlord Iqbal Singh Kalkat, who claimed himself to be 74 years of age, instituted a petition under Section 13B of the 1949 Act stating therein that he was a Non-Resident Indian for more than five years and he required the demised premises for his own use. However, the Rent Controller, Chandigarh, while granting leave to defend, took the following reasons into consideration:

(3.) The above said reasons were held to be sufficient grounds to grant leave to defend in favour of the respondent/tenant.