SUBHASH CHANDER Vs. HARJIT SINGH ALIAS SUKHDERSHAN SINGH

JUDGEMENT

(1.) This is revision petition by tenant - Subhash Chander filed under Section 15(5) of the East Punjab Urban Rent Restriction Act, 1949 (in short the Act).

(2.) Respondents/landlords filed ejectment petition under Section 13 of the Act seeking eviction of tenant/petitioner from demised property. Learned Rent Controller, Chandigarh vide judgement dated 20.10.2007 allowed the ejectment petition and ordered eviction of the tenant. Tenant filed appeal against the ejectment order. The same was initially dismissed by the Appellate Authority, Chandigarh vide judgement dated 07.08.2008. Tenant filed Civil Revision Petition bearing C. R. No. 6192 of 2008. The same was allowed by this Court vide order dated 19.04.2010 and the matter was remanded to the Appellate Authority for fresh decision of the appeal. The Appellate Authority again dismissed the appeal vide judgement dated 24.05.2010 against which the tenant filed C. R. No. 4269 of 2010. The said revision petition was allowed by this Court vide order dated 09.03.2011 and the matter was again remanded to the Appellate Authority. The Appellate Authority again vide judgement dated 23.08.2011 has dismissed the tenant's appeal. Tenant has, therefore, filed the present revision petition.

(3.) I have heard learned counsel for the parties and perused the case file.