ASHOK KUMAR AND ANR. Vs. SHRIMATI NIRMAL KANTA

JUDGEMENT

(1.) Smt. Nirmal Kanta wife of Shri T.R. Bhandari, Advocate filed a petition under Sec. 13 of the East Punjab Urban Rent Restriction Act, 1949 for seeking ejectment of the tenant, i.e., Ashok Kumar and Lachhman Singh from the shop described as the demised premises.

(2.) The claim of Smt. Nirmal Kanta is that she being the landlord had rented out the demised premises to respondent No. I Shri Ashok Kumar as tenant at the rate of Rs. 2257 - P.M. In support thereof a rent note was executed.

(3.) The ejectment has been sought on the ground that the tenant has not paid the rent from March 2, 1982 upto the date of filing the petition. Secondly, the conduct of the tenant is such that it is a constant nuisance being caused to the landlord as well as to the neighbourers. Thirdly, wants to construct first floor on the demised premises, which is not being allowed to be constructed by the tenant. Fourthly, Lachhman Singh respondent No. 2 has been inducted as a sub -tenant by respondent No. 1, the tenant and that such induction has been made without the consent/permission of the landlord. Fifthly, respondent No. 1 got installed electric meter in the demised premises in his name. Sixthly, the respondent No. 1 is making an effort to establish a title in his own favour in respect of the demised premises.