TARSEM LAL Vs. KRISHAN CHANDER

JUDGEMENT

(1.) TARSEM Lal tenant has filed this revision petition to assail the judgment and decree dated 31.7.1985 passed by the Appellate Authority, Jullundur, vide which the ejectment petition on the ground of the building being unsafe and unfit for human habitation, filed by the landlord has been allowed and the tenant has been ordered to be evicted from the demised premises.

(2.) THE respondent-landlord sought ejectment of the petitioner-tenant under Section 13(3)(iii) of the East Punjab Urban Rent Restriction Act, 1949 (for short 'the Act') on the ground that the demised premises had become unsafe and unfit for human habitation. The parties led evidence in support of their case. On the pleadings of the parties, the Rent Controller, Nakodar, framed the following issues :

(3.) NO one has put in appearance on behalf of the respondent despite service of the actual date notice on him twice. Consequently, the petition is being decided after hearing the counsel for the petitioner and on perusal of the record.