RAMESH KUMAR Vs. VISHAL JAIN

JUDGEMENT

(1.) The respondent in Civil Revision No.2733 of 2013 (Vishal Jain @ Rishab Jain son of late Sh. Vinod Jain), filed a petition under Sec. 13-B of the East Punjab Urban Rent Restriction Act, 1949, (hereinafter referred to as the 1949 Act), seeking eviction of the tenant. Sec. 13-B of the 1949 Act enables a Non Resident Indian (NRI) to recover immediate possession of the residential building or scheduled building and/or non-residential building.

(2.) There is a provision which enables the tenant to seek leave to defend. In the present case, leave to defend was granted. The learned Rent Controller has given an opportunity to both the parties to lead evidence. On appreciation of evidence, the learned Rent Controller has ordered eviction of the tenant. This revision petition has been filed under Sec. 15(5) of the 1949 Act.

(3.) This Bench has heard the learned Senior counsel representing the respective parties and with their able assistance perused the paper book as well as record which was requisitioned.