SURAJ BHAN Vs. DALJIT SINGH

JUDGEMENT

(1.) (Oral) - Tenant-Suraj Bhan has filed this revision petition under Sec. 15(5) of the East Punjab Urban Rent Restriction Act, 1949 (in short, the Act) assailing judgment dated 05.08.2006 passed by learned Appellate Authority, Patiala.

(2.) Respondent-landlord Daljit Singh filed ejectment petition against tenant- petitioner under Sec. 13 of the Act seeking eviction of the petitioner from demised shop on the ground that the tenant has made material alterations and structural additions in the demised shop and thereby materially impaired the value and utility of the demised shop.

(3.) The tenant in his written statement denied that he had materially impaired the value and utility of the demised shop. It was pleaded that vide rent note dated 13.02.1993, the landlord increased the rate of rent and permitted the tenant to fix shutter in front side of the demised shop and the shutter was accordingly affixed by the tenant. No other material structural alteration or addition has been made. Various other pleas were also raised.