MOHINDER SINGH Vs. SUSHIL KAUR

JUDGEMENT

(1.) THIS is tenant's revision petition against the order of the Appellate Authority vide which landlady-respondent's application seeking eviction of the tenants from the premises in dispute on the ground of personal necessity has been granted.

(2.) BRIEFLY put, Shrimati Sushil Kaur-landlady filed an application under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 (for short 'the Act') seeking eviction of the respondent (now petitioners) on the grounds that they were in arrears of rent since October 7, 1982 and that the house was needed for use and occupation for herself and for that of her family members. A specific mention was made to the effect that her daughter Anil Kaur had got admission in Guru Nanak Engineering College, Ludhiana, on September 24, 1984. The said College did not have hostel facility for girl students and thus, the accommodation was needed for her residence, to look after her daughter and other family members namely her son and husband, who also intended shifting to this place.

(3.) THE Rent Controller, on the basis of pleadings of the parties, framed the following issues :-