RAJINDER LAL Vs. BHUSHAN MONGA

JUDGEMENT

(1.) THIS is a petition filed by the owner claiming that the respondent was inducted as a tenant in the month of March, 1992 at the rate of Rs. 2000/- per month. The present petition has been filed under Section 13-A of the East Punjab Urban Rent Restriction Act (hereinafter referred to as the Act) for eviction of the tenant on the ground that he has retired on 16.10.1992 and, therefore, the petitioner requires the demised premises for his personal use and occupation.

(2.) THE respondent in written statement stated that he has been in fact a tenant by Smt. Ramesh Kumari. It is further stated that Ramesh Kumari has entered into an agreement to purchase the property and has paid the entire sale consideration. She has also filed a suit for specific performance which is pending for final adjudication.

(3.) IN the present revision petition, learned counsel for the petitioner has argued that the trial Court has not framed any issue regarding the relationship of landlord and tenant. It is, however, admitted that there is no written agreement to prove that respondent was inducted as tenant in the month of March, 1997 at the rate of Rs. 2000/- per month.