HARI DUTT Vs. HANS RAJ

JUDGEMENT

(1.) This revision petition has been filed by Hari Dutt landlord against the order of the Appellate Authority Amritsar, dated April 15, 1978, by which the application for ejectment of the tenant has been dismissed.

(2.) Briefly the case of the petitioner-landlord is that in September, 1974, he purchased the house in dispute which was on lease with Hans Raj, tenant. After the purchase Hans Raj became his tenant. He filed an application for ejectment under section 13 of the East Punjab Urban Rent Restriction Act, (herein-after to be referred to as the Act) inter alia on the ground that he required the house for his own use and occupation. The other grounds taken by him do not survive now. The application was contested by the tenant who controverted the aforesaid allegations and averred that the landlord did not require the premises bonafide for his own use and occupation.

(3.) The learned Rent Controller held that the landlord required the premises bonafide for his own use and occupation. Consequently, he accepted the application for ejectment and ordered that the tenant should be ejected. He went up in appeal before the Appellate Authority who reversed the judgment of the Rent Controller and dismissed the same. The landlord has come in revision against that order to this Court.