GAGAN TRADERS Vs. JASPREET SINGH

JUDGEMENT

(1.) This revision petition is directed against judgment dated 8.1.2010 passed by the Appellate Authority, Fast Track Court, Ludhiana whereby the appeal of Amrik Singh (since deceased and now represented by his legal representatives, i.e., respondent nos. 1 to 3) was accepted, the judgment dated 4.3.2009 of the Rent Controller,Ludhiana was set aside and the petitioners along with proforma respondent no.4 were ordered to hand over the vacant possession of the suit property to the appellant within three months.

(2.) Amrik Singh filed an application under Section 13 of the East Punjab Urban Rent Restriction Act,1949 (for short, 'the Act') against the petitioners and proforma respondent no.4 for their ejectment from the demised premises on the grounds of non-payment of rent and personal necessity which was stated to be setting up of an electronics shop for his son.

(3.) The petitioners and proforma respondent no.4, upon notice, appeared and denied the personal need of the landlord by way of filing a written statement. It was pleaded that the landlord had initiated eviction proceedings against other tenants on the similar ground. In so far as the nonpayment of rent was concerned, it was averred that the same has been tendered and accepted by the landlord.