(1.) LAKHBIR Singh sought ejectment of Ram Parkash under Section 13-A of East Punjab Urban Rent Restriction Act; (Amended Act, 1985) being a specified landlord, having retired from Punjab police service on March 31, 1986. It was claimed, that he did nor own and possess any other house at Phillaur. The tenant was inducted as such in January, 1990 at Ks. 100/- per month as rent. Non payment of rer4 was also asserted as the ground for ejectment.
(2.) THE tenant was granted permission to defend the ejectment petition. No rent was, however, tendered. The relationship of landlord and tenant was denied. The demised premises were claimed to be taken on lease from Pritpal Singh, real brother of the landlord on payment of Ms. 50/- per mansem as the rent. Various other pleas was taken, which are not relevant for determination of the question raised in this Revision Petition.
(3.) THE Rent Controller after appraising the oral evidence, including the statement of Pritpal Singh, as well as {he documentary evidence adduced by the parties, came to the conclusion that there was no relationship of landlord and tenant between the parties. Hence, the landlord was not the specified landlord as defined under the Act^ though he retired from police service of the State of Punjab, as claimed by him. Resultantly, the application was declined.