CHANAN SINGH Vs. KHUSHAL KAUR

JUDGEMENT

(1.) THIS is a tenant's revision petition against the decision of the Appellate Authority confirming on appeal the order of the Rent Controller ordering his eviction from the premises in question.

(2.) CHANAN Singh had taken the house in dispute, situate in Kharar, from Shrimati khushal Kaur, on a monthly rent of Rs. 30/ -. Subsequently, the landlord filed an application for eviction against him under Section 13 of the East Punjab Urban rent Restriction Act, hereinafter called the Act. The ground for eviction, with which we are concerned in the present revision, was that the house was required by the landlord for her personal use and occupation.

(3.) BOTH the Rent Controller and the Appellate Authority have given a concurrent finding of fact that the landlord had succeeded in establishing this ground of eviction.