KUNDAN LAL Vs. AMAR NATH

JUDGEMENT

(1.) THIS is a tenant's revision petition against the order of the Appellate Authority ejecting the tenant after the landlord's ejectment petition had been dismissed by the Rent Controller.

(2.) THE only ground of ejectment with which we are concerned is that contained in Section 13(2)(iv) of the East Punjab Urban Rent Restriction Act which reads -

(3.) THE learned Appellate Authority came to the conclusion on facts that the tenant's pleas regarding his having taken possession of the platform were evasive, and that it must be held that he had taken possession of the platform not forming part of the leased premises, and that this amounted to a nuisance to the landlord justifying ejectment especially when there have been some security proceedings under Section 107 Criminal Procedure Code.