PHOOLAN RANI Vs. PUSHPA WATI

JUDGEMENT

(1.) THIS is tenant's revision.

(2.) PUSHPA Wati (respondent herein) filed a petition under Section 13 of the East Punjab Urban Rent Restriction Act for the ejectment of the tenant, namely Ram Parkash, from the property in dispute which consists of two shops on the ground that the property in dispute is 70 years' old. It was als6 alleged in the petition that its floor level is about two feet below the road level and water get accumulate during the rainy season ; the entire building is in a dilapidated condition and thus the same is unfit and unsafe for human habitation.

(3.) THE petition was contested by the tenant who denied the allegations made in the petition.