BIR PARKASH Vs. SHARAM SINGH

JUDGEMENT

(1.) THIS is tenant's revision petition directed against the order of the appellate Authority whereby the order of the Rent Controller was set aside and in consequence thereof, the tenant was ordered to be ejected.

(2.) IN brief, the facts are that the landlord (respondent herein) filed a petition under Section 13 of the East Punjab Urban Rent Restriction Act (briefly the Act') for the ejectment of the tenant (petitioner herein) on the allegation that the premises had been let out to the tenant in January, 1976, at the rate of Rs. 250/- per month, and now the said premises are required by him for his personal use and occupation. In the ejectment application, it was further averred that the landlord has four sons and out of the four sons his son namely Balvinder Singh, who got married in 1982, wants to occupy the house as he intends to shift from Chandigarh to Patiala.

(3.) THE tenant in his written statement denied the rate of rent as Rs. 250/- per month of the premises in dispute. According to him, the premises were let out to him at the rate of Rs. 30 per month. The tenant also denied the ground of personal requirement of the premises by the landlord.