PRITAM SINGH Vs. KRISHAN KUMAR SHARMA

JUDGEMENT

(1.) TENANT Pritam Singh has filed this revision petition under Section 18A(8) of the East Punjab Urban Rent Restriction Act, 1949 (in short 'the Act') assailing order dated 02.09.2011 passed by learned Rent Controller, Phagwara thereby allowing ejectment petition filed by respondent-landlord Krishan Kumar Sharma under Section 13-B of the Act seeking ejectment of the tenant-petitioner from the demised shop. The respondent alleged that he is Non Resident Indian (NRI) and he needs the demised shop for his own use and occupation because he has decided to return to India permanently. The tenant moved application for leave to contest the ejectment petition. The said application was dismissed by the Rent Controller vide order dated 11.05.2010 but this Court vide order dated 16.11.2010 passed in C.R.No.4887 of 2010 allowed the tenant to contest the ejectment petition

(2.) THE tenant by filing reply to the ejectment petition controverted the averments of the landlord. Certain other pleas were also raised.

(3.) FEELING aggrieved, the tenant has filed this revision petition.