GURCHARAN SINGH MALHOTRA Vs. GIAN SINGH

JUDGEMENT

(1.) The tenant-petitioner has filed this revision petition against the order of the Appellate Authority, Ludhiana, dated 23rd February, 1976, whereby the order of ejectment passed by the Rent Controller against him was maintained.

(2.) The landlord-respondent sought ejectment of his tenant from the house to dispute, inter alia, on the ground that he bona fide required the premises for his own use and occupation. The application was contested by the tenant. The Rent Controller directed the ejectment of the tenant on the ground that the landlord bona fide required the premises for his own use and occupation. On appeal, that finding of the Rent Controller, was affirmed and, consequently, the appeal was dismissed. Feeling against this, the tenant-petitioner has come up in revision to this Court.

(3.) On the last date of hearing, the learned counsel for the petitioner contended that the landlord failed to plead the necessary ingredients of section 13(3)(a)(i) of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as the Act) and, therefore, his application was liable to be dismissed on that ground alone.