DES RAJ Vs. REKHA SHARMA

JUDGEMENT

(1.) TENANT Des Raj has filed this revision petition to challenge the judgment and decree dated February 14, 2004 passed by the Appellate Authority, Sangrur, whereby the two ejectment petitions filed by the landlord have been allowed and his ejectment order from the shop in dispute has been ordered, whereas the petition under Section 12 of the East Punjab Urban Rent Restriction Act, 1949, filed by the tenant for seeking a direction to the landlord to carry out the repairs, has been dismissed.

(2.) TWO ejectment petitions under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 (for short 'the Act') were filed by the landlord for ejectment of the tenant-petitioner from the demised shop and the third petition under Section 12 of the Act was filed by the tenant in order to seek direction to the landlord to carry out necessary repairs in the said shop before the Rent Controller, Malerkotla. The Rent Controller dismissed the petitions filed by the landlord on the ground that the demised shop was not unfit and unsafe for human habitation and allowed the petition filed by the tenant under Section 12 of the Act, by passing the judgment and decree dated 22.5.2003. However, the appeals filed by the landlord have been accepted by the Appellate Authority, Sangrur, vide judgment and decree dated 14.2.2004 and the ejectment of the tenant-petitioner has been ordered on the ground that the shop in dispute was unfit and unsafe for human habitation. It is against the judgment and decree passed by the Appellate Authority that the tenant- petitioner has filed the present revision petitions.

(3.) THE contentions raised by the learned counsel for the petitioner have vehemently been controverted by the counsel appearing on behalf of the respondent.