SMT. PRITAM KAUR Vs. TIRATH RAM

JUDGEMENT

(1.) Smt. Pritam Kaur sought the ejectment of Tirath Ram under the East Punjab Urban Rent Restriction Act (herein. after called the Act), on the grounds of non-payment of rent since October, 1975, at the rate of Rs. 200/- per mensem, and that she required the premises for her personal use and occupation. The alleged tenant pleaded that the applicant had agreed to sell the premises in dispute to him vide agreement dated 25th January, 1975, for a sum of Rs. 29,000/- and out of that amount a sum of Rs. 18,500/- had already been paid to her and in pursuance of the agreement the possession of the premises was delivered to him and. therefore, since 25th January, 1975, he was in occupation thereof as an owner. On these facts, it was pleaded that there was no relationship of landlord and tenant between the parties and hence the application was not competent. On the contest of the parties, following issues were framed:

(2.) If issue No. 1 is proved, whether the respondent is not liable to ejectment for non-payment of rent OPR

(3.) Relief.