MOHINDER PARTAP SINGH AND ANRS. Vs. SHRI PARMANAND

JUDGEMENT

(1.) This revision petition has been filed against the order of the Additional District Judge Ambala dated July 18, 1979.

(2.) Briefly the facts are that the petitioners purchased a house from one Nathu Ram in November, 1969. The defendant, it was alleged, was a tenant in a portion of the house on payment of Rs. 20/- per mensem as rent. The petitioners filed an application for ejectment of the defendant-respondent, under section 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 (hereinafter referred to as the Act) inter alia on the ground that he had not paid the arrears of rent since they purchased the house and that Daljit Singh petitioner required the house for his own use and occupation as he wanted to start his practice as a lawyer. He further stated that they were not in possession of any other house and they had not vacated any house within the municipal area of Ambala City where the property in dispute is.

(3.) The respondent contested the application for ejectment and denied the allegations of the petitioners. He also denied that there was relationship of landlord and tenant between the parties. He further tendered the rent under the Act.