SURINDERPAL SINGH Vs. BHAGWAN SINGH

JUDGEMENT

(1.) This is tenant's revision petition challenging the impugned order of eviction dated 05.12.2012 passed by the Appellate Authority, Patiala on the ground of non-payment of arrears of rent.

(2.) Briefly stated, respondent-landlord filed a petition under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 against the petitioner-tenant for his ejectment from the demised premises on the ground of non-payment of rent and that he requires the premises in dispute for his own use and occupation. In the eviction petition, it was averred that the petitioner-tenant was in arrears of rent with effect from 01.03.2000 and has failed to pay the same. Further the respondentlandlord required the demised premises for his own use and occupation in order to settle one of his sons namely Devinder Singh and his family.

(3.) The present accommodation was not sufficient as the respondent landlord was living in the house along with his wife and three married sons having their families.