SARASWATI ETC Vs. SURESH JHAWER

JUDGEMENT

(1.) THE plaintiff-appellants have come up in regular second appeal against the judgment and decree of the first appellate Court affirming on appeal those of the trial Judge and dismissing their suit for ejectment of the tenant defendant-respondent from the disputed premises.

(2.) THE facts :the plaintiff-appellants (hereinafter the plaintiffs filed a suit for ejectment of the tenant defendant-respondent (hereinafter the defendant) from the disputed premises and also for recovery of Rs. 1240/- as arrears of ran from November 1, 1973 to February 28, 1974 on the ground that Dr. Ram Sarup was the owner of the disputed premises. He completed the construction of the disputed premises during the period when the building in dispute was exempt from the provisions of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter to be referred to as the Act ). Notice to quit was served on the defendant, but he did not vacate the demised premises.

(3.) THE defendant controverted the pleas of the plaintiffs and denied that the construction of the building was completed during the period of exemption.