LUCKY KUMAR Vs. MANJINDER SINGH

JUDGEMENT

(1.) The petitioner is impugning the order dtd. 4/2/2019, passed by the learned Rent Controller, Amritsar, whereby, the rent petition filed under Sec. 13-B of the East Punjab Urban Rent Restriction Act, 1949 (for brevity 'the Act'), of the respondents-landlord, has been accepted and eviction of the petitioner-tenant from the demised premises bearing private No.12, forming part of property Khasra No. 926, situated at Abadi Kataria, Court Road, near New Rialto Cinema, Amritsar, has been ordered.

(2.) The case as pleaded by the respondent-landlord in the rent petition filed by him, may be noticed as thus:-

(3.) Upon being put to notice, the petitioner-tenant put in an appearance and filed leave to contest, which was allowed. Thereafter, he filed his written reply. In his written reply, he denied the relationship of landlord and tenant and asserted that the number of the shop in his possession was 02 and not 12. He further asserted that the building was not required by the respondent for starting any business.