HARJIT SINGH Vs. HARBANS LALI DIED LR

JUDGEMENT

(1.) The short question that arises for determination in this revision petition under Section 15(5) of the East Punjab Urban Rent Restriction Act (for short the Act) relates to the interpretation of S.13(2)(v) of the Act which reads as under :-

(2.) The landlord filed a petition seeking eviction of the tenant on the grounds :-

(3.) On the basis of the pleadings of the parties, following issues were framed :