PARAMJIT SABHARWAL Vs. NARINDER PAL

JUDGEMENT

(1.) PETITIONER is aggrieved against the order whereby his ejectment petition under section 13-A of the East Punjab Urban Rent Restriction Act, 1949, as amended was dismissed.

(2.) PETITIONER was employed as Internal Auditor in the Punjab State Electricity Board. He was scheduled to retire on 31.12.1996. The demised premises is two storeyed building at Nawanshahr. He filed the petition in May 1996 for eviction of the respondent tenant on the ground that be wants to settle at Nawanshahr. It is stated that there are four rooms on first floor which are in possession of the tenant and the entire ground floor is in the possession of the petitioner. He has two sons, both of them are settled at Kapurthala. His daughters are married; one at Jalandhar and the other at Kapurthala. Therefore, the petitioner claimed that the ground floor is not suitable and adequate accommodation for him. Therefore, he requires the first floor.

(3.) RENT Controller dismissed the petition for ejectment on the ground that the petitioner has not given details of the accommodation on the ground floor to ascertain as to whether the accommodation with the petitioner is adequate or not. Site plan Ex. Al produced by the petitioner was not taken into consideration as it was not got prepared from AW1.