LAL CHAND Vs. NARINDER KUMARI

JUDGEMENT

(1.) This revision petition has been filed by Lal Chand tenant against the order of the Appellate Authority, Amritsar dated April 10, 1975.

(2.) Narinder Kumari landlady filed an application for ejectment of the tenant inter alia on the ground that she required the premises for their own use and occupation. The application was contested by the tenant. The learned Rent Controller, held that she required the premises for her own use and occupation. Consequently, he ordered ejectment of the tenant. He went up in appeal before the Appellate Authority who affirmed the order of the Rent Controller and dismissed the same. He has now come up is revision against that order to this Court.

(3.) The only contention of the learned counsel for the petitioner is that the landlady had not pleaded and proved all the ingredients mentioned in Section 13(3)(a)(i) of the East Punjab Urban Rent Restriction Act, 1949 , which should have been done by her. In support of his contention he has made a reference to Banke Ram v. Smt. Sarasti Devi, 1977 AIR(P&H) 158(Full Bench).