BHARAT BHUSHAN Vs. KULDEEP KAUR

JUDGEMENT

(1.) The petitioner herein is a tenant, who has been ordered to be evicted by the Rent Controller as well as by the Appellate Authority in a petition, filed by the landlords, under Sec. 13 of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as 'the 1949 Act') from the premises describable as House No.80, Sector 19A, Chandigarh, except the servant quarter and the bathroom on the ground of bonafide necessity of the landlords. It may be noted here that an application under Sec. 13 of the 1949 Act was filed before the Rent Controller, in the year 2012.

(2.) This Bench has heard the learned counsels representing the parties at length and with their able assistance perused the paper book and the records of the courts below which was requisitioned.

(3.) The learned senior counsel representing the petitioner has contended as under:-