JAGDISH LAL Vs. DEVI DAYAL SHARMA

JUDGEMENT

(1.) THE tenant is the petitioner before this Court. His ejectment has been ordered by the learned Rent Controller on a petition filed by the landlord-respondent under section 13-B of the East Punjab Urban Rent Restriction Act.

(2.) THE landlord filed the aforesaid ejectment petition claiming that he was a Non Resident Indian and the tenant was in possession of the shop owned by him on a rent of Rs. 550/- per month for the last more than 5 years. It was claimed that the landlord had returned to India from Canada on December 3, 2001 and as such the shop in question was required by him for his personal use. Accordingly, the landlord claimed that he was entitled to get immediate possession of the shop in dispute through the ejectment of the tenant.

(3.) THE learned Rent Controller after taking into consideration the entire evidence led by the parties held that the landlord was shown to be a Non Resident Indian and as such entitled to the benefit of the provisions of section 13-B of the Act. On that basis, the learned Rent Controller further held that the landlord required the premises in dispute for this bona fide requirement. On the basis of the aforesaid findings, the learned Rent Controller ordered the ejectment of the tenant.