BHARAT BHUSHAN Vs. VINOD KUMAR

JUDGEMENT

(1.) The present revision petition has been filed against judgment dated 26.8.2011 passed by learned appellate Authority, Hoshiarpur, dismissing appeal filed by present petitioner against order dated 23.1.2010, passed by learned Rent Controller, Hoshiarpur under East Punjab Urban Rent Restriction Act (for short 'the Act') vide which petition for ejectment filed by respondent-landlord under Sec. 13 of the Act for ejectment of the petitioner-tenant was allowed.

(2.) I have heard learned counsel for the petitioner and have gone through the whole record carefully including both the orders passed by learned Courts below.

(3.) Briefly stated, respondent-landlord filed a petition under Sec. 13 of the Act for eviction of the present petitioner-tenant from the demised premise on the ground of non-payment of rent as well as on the ground of bona fide use and occupation of the same. The petition was contested by present petitioner-tenant while admitting relations of landlord- tenant and, however, plea has been taken that he does not have any bona fide necessity for use and occupation of the premises in dispute and the petition has been filed just to harass him.