HARI RAM BEDI Vs. RAM LUBHAYA

JUDGEMENT

(1.) THIS petition is filed in terms of Section 15(5) of the East Punjab Urban Rent Restriction Act, 1949 (for short to be referred as "the Act") seeking to challenge the orders passed by the Rent Controller and affirmed by the Appellate Authority whereby eviction petition based on bona fide personal requirement of the landlord was dismissed.

(2.) THE eviction petition was filed on 25.03.1998 and it was stated that petitioner retired from the Department of District Education Officer (Primary) where he was working as a Junior Assistant. The ground of eviction was that the landlord wanted the demised shop for starting his own business of selling stationary goods. The respondent opposed the application.

(3.) I have heard learned counsel for the parties, perused the orders passed by the Courts below and also the records.