SINDER PAL SINGH Vs. NIRPAL SINGH

JUDGEMENT

(1.) CHALLENGE in the present petition is to the judgments passed by both the Courts below whereby the petition for ejectment filed by the landlord (respondent No. 1) under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 (for short 'the Act') has been accepted and Sinder Pal Singh tenant (petitioner herein) has been ordered to be ejected from the demised shop.

(2.) IN brief the facts of the case are that the demised shop was let out to the present petitioner Sinder Pal Singh at a monthly rent of Rs. 175/- by the original landlady Smt. Shakuntala Devi widow of Jagan Nath on 26.1.1980. She executed a Will in favour of Nirpal Singh (respondent No. 1) and after her death in December, 1994, the said shop came to be inherited by Nirpal Singh, present landlord. He filed a petition under Section 13 of the Act on the ground of personal necessity. It was pleaded by him that earlier he was driving a three-wheeler and was getting a very meager salary from the owner thereof. Now as he was not keeping good health, he left the job and he needs the shop to run his Karyana business therein. The plea raised by the landlord was accepted by the Rent Controller, Fatehgarh Sahib, vide judgment dated 19.11.2001 and ordered the ejectment of the petitioner from the shop in dispute within three months. The appeal filed by the tenant-petitioner was dismissed by the Appellate Authority, Fatehgarh Sahib, vide judgment dated 14.3.12003. Now the tenant has filed the present revision petition to challenge the ejectment order passed by both the Courts below.

(3.) 1 do not find merit in the contentions raised by the learned counsel for the petitioner.