FAQIR CHAND Vs. FAQIR SINGH

JUDGEMENT

(1.) THIS is tenant's revision against whom eviction orders have been passed by both the Courts below that he has ceased to occupy the premises for a continuous period of four months.

(2.) LANDLORD (respondent herein) filed ejectment application under Section 13 of the East Punjab Urban Rent Restriction Act (for short the Act) seeking ejectment of the tenant on the ground of non-payment of rent ; impairment in the value and utility of the shop in dispute ; the shop in question having become unfit and unsafe for human habitation as toe same remained closed for a continuous period of four months ; and on the ground of subletting to his brother Dass Ram. Tenant contested the application and in his written statement, denied all the allegations contained in the ejectment petition.

(3.) RENT Controller ordered ejectment of the tenant only on the ground that he ceased to occupy the premises for a continuous period of more than four months The other grounds were found against the landlord. On appeal, the Appellate Authority affirmed the finding of the Rent Controller.