RAJINDER KUMAR SAGAR Vs. GAUTAM DEV KUMAR

JUDGEMENT

(1.) RAJINDER Kumar Sagar, petitioner, (hereinafter referred to as the 'landlord') filed an application under Section 13 of the East Punjab Urban Rent Restriction Act (for short 'the Act') for the eviction of Gautam Dev Kumar, respondent, (hereinafter referred to as the 'tenant'), from the house fully described in the petition, (hereinafter referred to as the demised premises) on the following grounds :

(2.) ON being served the tenant filed written Statement denying all the pleas taken in the petition

(3.) ON the pleadings of the parties, the following issues were framed by the Rent Controller.