THE STATE OF PUNJAB Vs. INDERJIT

JUDGEMENT

(1.) THIS civil revision has been preferred by the tenant against the orders of the authorities below ordering ejectment of the petitioner on the ground of non-payment of rent.

(2.) RESPONDENT filed an ejectment petition under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as the Act) for the ejectment of the tenant from the residential house allegation that he is owner landlord of the house in dispute and the tenant (petitioner herein) has failed to pay rent with effect from February, 1986. On the first date of hearing, i.e. 8.12.1986, the tenant neither tendered any rent for paid the costs as assessed by the Rent Controller. The Rent Controller, after appreciating the entire evidence on record, found that the tenant is liable to be ejected on the ground of non payment of rent. On appeal, the appellate Authority affirmed the finding of the Rent Controller. The orders of the Authorities below have been challenged by the tenant in this revision petition.

(3.) AFTER hearing the learned counsel for the petitioner at length, I find no merit in this revision petition. Respondent-landlord in his petition for ejectment specifically stated in paras 1 and 3(i) as under :-