BOMBAY KASHMIR GOODS CARRIERS Vs. CHARANJIT SINGH

JUDGEMENT

(1.) On oral request of the learned counsel, the revision is taken up today for final disposal.

(2.) Challenge in the present revision petition filed by the petitioner/tenant is to the order dtd. 20/12/2019 passed by the Appellate Authority, Amritsar whereby the order of ejectment dtd. 17/1/2019 passed by learned Rent Controller, Amritsar was affirmed.

(3.) The respondent/landlord filed an application under Sec. 13 of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as, 'the Act') for ejectment of the petitioner/tenant from the demised premises, which is a godown bearing No.2711/II-40 at Shaheed Bhagat Singh Road, I/s. Sheranwala Gate, Amritsar. The ejectment of the petitioner/tenant from the demised premises was sought on the following grounds: