BABU SINGH Vs. RAJINDER LAL KAPOOR

JUDGEMENT

(1.) This order will dispose of Civil Revision Nos. 2716 and 1218 of 1979 as the facts in both the cases are the same.

(2.) Bahu Singh tenant filed Civil Revision Petition No. 2716 of 1979, against the order of the Appellate Authority, Ambala, Dated 28th September, 1979, whereby the order of the Rent Controller, directing his ejectment was maintained.

(3.) The landlord sought the ejectment of his tenant Babu Singh on the ground inter alia of his bona fide requirement for his personal use and occupation from the premises in dispute, which are one room tenement in Compound No. 2. Ahata A. C. Kapur & Sons, near Gowal, Mandi, Ambala Cantt. It was further pleaded in the ejectment application that the landlord has no other residential house in his occupation in the urban area concerned nor had he vacated any such house after the commencement of the past Punjab Uroan Rent Restriction 1949 (hereinafter referred to as the 1949 Act) in the urban area concerned.