HARI KISHAN DOGRA Vs. ARJAN SINGH

JUDGEMENT

(1.) THIS is a tenant's revision petition against the decision of the Appellate Authority confirming on appeal the order of the Rent Controller evicting him from the premises in question.

(2.) THE house in dispute, situate in Amritsar City, was owned by the Rehabilitation Department and at that time Hari Kishan was occupying it as a tenant under the said Department. Subsequently, in October 1955 this house was purchased by Sewa Singh, who, later on, sold it to Arjan Singh for Rs. 12,000/ -, and, consequently, Hari Krishan became the tenant of the new purchaser, namely, Arjan Singh. Later on, the landlord made an application under section 13 of the East Punjab Urban Rent Restriction Act, 1949, hereinafter called the Act, against his tenant seeking to evict him on a number of grounds, but, in the present revision petition, we are concerned with only one of them, namely, that the landlord require this house for his own occupation.

(3.) THE Rent Controller partly allowed the application and ordered the ejectment of the tenant from two rooms, marked A and B in the plan. Exhibit A 2. The application regarding the remaining portion of the house wad rejected.