ANIL TALWAR Vs. P.C. VERMA

JUDGEMENT

(1.) The plea raised by the landlord (hereinafter referred to as 'the petitioner herein'), to obtain ejectment of the tenant (hereinafter referred to as 'the respondent herein'), found favour with the learned Rent Controller. In appeal, however, the finding was reversed and the petition was dismissed, thereby impelling the petitioner herein to file the revision petition.

(2.) Conceded facts in the first instance :

(3.) The petitioner herein purchased the tenanted premises (a room measuring 12'x7' situated on the rear verandah on the first floor of Shop-cum-Flat No. 14, Sector 22-D, Chandigarh with entry from the rear side), vide sale deed dated 18.09.1992. The premises aforementioned was taken by the respondent herein on monthly rent of Rs. 500/-, vide rent note Ex. P1. Petitioner herein received a notice from the Estate Office, Chandigarh Administration, Chandigarh, requiring the demolition of the tenanted premises as being violative of the building bye-laws of the Chandigarh Administration, Chandigarh. In case of non-compliance, the held out threat was for the resumption of the entire premises (Shop-cum-Flat No. 14, Sector 22-D, Chandigarh).