SH SUKHDEV SINGH Vs. JAGJIT SINGH SAINI

JUDGEMENT

(1.) THIS is tenant's petition against whom eviction order has been passed under Section 13-A of the East Punjab Urban Rent Restriction Act, 1949, as amended (hereinafter called the Act ). The landlord Jagjit Singh remed as Superintendent Grade-I from Punjab Civil Secretraiat on 31-7-1984. The East Punjab Urban Rent Restriction Act was made applicable to Union Territory, Chandigarh on 2-12-1986. With in one year thereof he filed the eviction application on 20-10-1987 under Section 13-A of the Act alleging that he does not own and possess any other suitable accommodation in the local area concerned in which he intends to reside. Notice was issued to the tenant who applied for leave to contest, which was allowed.

(2.) IN the written statement filed on behalf of the tenant it was pleaded that the landlord does not require the demised premises which consists of two rooms on the ground floor House No. 3301 in Sector 23-D, Chandigarh, as since the date of his retirement he is residing in Government house allotted to his wife, where his children also live therein. According to the tenant the accommodation in the Government house is more than sufficient for the requirement of the landlord and, therefore, there was no necessity to seek his ejectment. According to the tenant earlier the said Government accommodation was allotted to the landlord himself. On his retirement, the same accommodation was allotted to his wife.

(3.) THE learned Rent Controller came to the conclusion that nothing has been brought on the record by the tenant as to disentitle the landlord from obtaining the order for recovery of possession under Section 13-A of the Act. Consequently, eviction order was passed on 28th of April, 1989.