AVTAR KAUR Vs. TEJINDER SINGH BAXI

JUDGEMENT

(1.) THIS revision petition is filed by the petitioner (tenant) against the order dated 16.04.2014 passed by the learned Rent Controller, SAS Nagar, Mohali vide which her application for leave to defend has been dismissed.

(2.) BRIEF facts pertaining to this revision petition are that the respondent (landlord) had filed a petition under Section 13 -A of the East Punjab Urban Rent Restriction Act, 1949 (in short "the Act") for the ejectment of the petitioner (tenant) from the demised premises. His plea in brief was that he is the owner and landlord of the demised premises. He let out the same to the petitioner (tenant) on a monthly rent of Rs. 2,000/ - for residential purpose vide rent agreement dated 01.07.1999 excluding the water and electricity charges. Since 01.04.2008 petitioner (tenant) had been defaulting in making payment of rent for which he had to file a rent petition against the petitioner (tenant) in which she tendered the rent provisionally assessed at the rate of Rs. 2,000/ - per month upto the March, 2012.

(3.) IT is further his case that earlier the respondent (landlord) was in the service of Punjab and Sind Bank, Sector -9, Chandigarh and he retired from the post of Officer from that Bank on 24.07.2013. He required the demised premises for his personal use and occupation since he did not possess or own any other suitable accommodation within the local area of Mohali.