VIR BHAN Vs. RAM VICHAR VATIKA

JUDGEMENT

(1.) By way of this revision petition, orders dated 15.11.2012 of the Rent Controller, Samana allowing the eviction petition under Section 13 of the East Punjab Urban Rent Restriction Act [for short, the Act ] interalia on the ground of personal necessity, and order dated 26.7.2013 of the Appellate Authority, whereby appeal of the petitioner-tenant has been dismissed, have been challenged. Since finding on facts had concurrently been recorded against the petitioner-tenant, he has put forth a legal plea that the respondent-landlord was not competent to file the petition for ejectment. It was also claimed that the respondent-Landlord, a Trust, was not a registered one.

(2.) Landlord, Ram Vichar Vatika @ Trimurti Guru Mandir had filed a petition under Section 13 of the Act against the petitioner- tenant, Vir Bhan for his eviction on the grounds of material additions and alterations made by him in the demised premises which allegedly impaired the value and utility of the premises as also on the ground of personal bona- -fide necessity. Both the grounds taken by the landlord for eviction of the petitioner-tenant were questioned by the tenant alleging their nonexistence.

(3.) Sequelly, following issues were framed by the Rent Controller for adjudication :-