GIRWAR LAL Vs. KHADI BHANDAR DHURI

JUDGEMENT

(1.) THIS, is landlord's revision directed against the order of the Rent Controller, Dhuri, by which petition of the landlord under Section 13-A of the East Punjab Urban Rent Restrictien Act, was dismissed.

(2.) THE landlord-petitioner filed petition in the Court of Rent Controller, Dhuri, under Section 13-A of the East Punjab Urban Rent Restriction Act (hereinafter referred to as the Act) as amended by Act No. 2 of 1985, for the ejectment of his tenant (respondent herein ). The petition was filed on the averments that the landlord petitioner was an employee of the Punjab National Bank, Dhuri, and retired from the service of the Bank in March, 1984. He thus claimed to be a 'specified landlord as defined under the amended ,\ct and, therefore, he was entitled to get the premises vacated. In the petition, it was also stated that he has a large family consisting of his wife and married sons. The accommodation in their possession was stated to be not sufficient for their requirement.

(3.) RESPONDENT No. 1 filed an application seeking leave to defend the petition. Leave to defend was allowed. Thereafter, respondent No. 1 filed written statement to the ejectment application. In the written statement, respondent No. 1 denied the claim of the petitioner of his being 'specified landlord'. It was also alleged that the petitioner is in possession of suitable accommodation. The premises in occupation of the tenant was stated to have been let out for the purposes of carrying on business on the ground floor and for the purpose of residence of its employees on the 1st floor. It was thus alleged that the purpose of letting out the building was commercial.