MANJIT SINGH Vs. MANJIT SINGH

JUDGEMENT

(1.) Tenant-petitioner is in the revision against the concurrent judgments, ordering eviction in the proceedings under Section 13 of the East Punjab Urban Rent Restriction Act, 1949.

(2.) Tenant-petitioner is in possession of the shop as a tenant. The landlord is also owner of the adjoining property. In the petition, it was pleaded that right now, he is settled in Germany. However, he intends to come back and construct a shopping complex on the entire property including the shop in question and run his business.

(3.) Both the Courts, as noticed above, ordered ejectment finding that need of the petitioner is bona fide.