LACHHMAN DASS Vs. CHARAN KAUR

JUDGEMENT

(1.) THIS is tenant's revision against the orders of the authorities below ordering his ejectment.

(2.) LANDLADY (respondent herein) filed petition under Section 13 of the East Punjab Urban Rent Restriction Act (hereinafter referred to as the Act) seeking ejectment of her tenant (petitioner herein) on various grounds including the property being unfit and unsafe for human habitation and material impairment in the value and utility of the building.

(3.) PETITION was contested by the tenant who denied the allegations contained in the ejectment petition. The Rent Controller, after finding that the tenant had made material alterations and thereby impaired the value and utility of the building, ordered ejectment of the tenant The ground of building being unfit and unsafe for human habitation was also decided in favour of the landlady, Tenant preferred appeal before the Appellate Authority. The Appellate Authority affirmed the order of the Rent Controller only with regard to the ground of impairment of value and utility of the building. The other ground, namely, the building being unfit and unsafe for human habitation, was decided against the tenant. Tenant has come in revision impugning the said order.