PARAS RAM Vs. MAHANT RAGHBIR DASS

JUDGEMENT

(1.) THE tenant is the petitioner before this Court.

(2.) THE landlord filed an ejectment application under the provisions of Section 13 of the East Punjab Urban Rent Restriction Act, 1949. The ejectment of the tenant was sought on the ground that she had not paid the arrears of rent with effect from January 1, 1984. Additionally, the tenant was guilty of such acts and conduct which has materially impaired the value and utility of the demised premises. She had converted the verandah into a room and further divided the room into two rooms. She had also constructed two kothries and one bathroom in the open space forming part of the demised premises.

(3.) AN objection was taken with regard to the jurisdiction of the learned Rent Controller to try the proceedings. The tenant also claimed that the landlord was a big landlord while the tenant is a poor widow and he wanted to usurp the Property No. 784/9, although he is not the owner of the said property.