YASHPAL SINGH Vs. VISHRAT KUMAR

JUDGEMENT

(1.) Petitioner has filed this petition challenging the order dated 20.10.2011 whereby application moved by the respondent for leave to contest the ejectment petition, was allowed. Learned counsel for the petitioner has submitted that the petitioner has sought ejectment of the respondent under Section 13-B of the East Punjab Urban Rent Restriction Act, 1949. The application moved by the respondent for leave to contest was liable to be dismissed as there was no triable issue in the present case.

(2.) Learned counsel for the respondent, on the other hand, has opposed the petition.

(3.) In the present case, petitioner has sought ejectment of the respondent alleging that he was a Non-Resident Indian and was the owner of the property in question for the last more than five years prior to the filing of the petition and required the same for his own personal use.