AJAY GOEL Vs. MANJIT SINGH

JUDGEMENT

(1.) Challenge in the present revision petition is to the order dtd. 27/4/2018, passed by learned Rent Controller, Jalandhar, whereby Ejectment Petition filed by the respondent under Sec. 13 of the East Punjab Urban Rent Restriction Act (as amended up to date) (for brevity - the Act), for ejectment of the petitioner from the shop (as detailed in head note of the plaint) in question, has been allowed. Further challenge is to the order dtd. 11/10/2023, passed by learned Appellate Authority, Jalandhar, whereby appeal filed by the petitioner has been dismissed and the aforesaid order of learned Rent Controller has been affirmed.

(2.) The parties, hereinafter, are being addressed as per their status in the Ejectment Petition.

(3.) Brief facts of the case, as culled out from the paper-book, are that the respondent/landlord filed a petition for ejectment of the petitioner/tenant from the shop in question on various grounds. It was pleaded by the landlord that there were three shops and a residential house on the property, as detailed in the head note of the petition. Out of those three shops, one shop was let out to the tenant, who was supposed to pay monthly rent and increased rent from time to time, as agreed. The tenant was in arrears of rent since July 2012. He, without consent of the landlord, has also made additions and alterations in the demised premises. The landlord bonafidely required the shop in question for his own use and occupation as his son wanted to convert his three shops into a showroom to start business of computer accessories and mobile phones. On the other hand, the tenant had got his own commercial complex on the road and many other commercial properties in the nearby areas. Apart from all this, the tenant was stated to be a source of nuisance to the landlord as he used to quarrel and create scene on the demand of rent by the landlord. It was also alleged that the tenant was creating troubles on various issues for the landlord on daily basis. So, Ejectment Petition was filed on all these grounds.