(1.) Tenant is in revision aggrieved of judgment dtd. 3/7/2018 passed by Appellate Authority under the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as 'the 1949 Act') whereby order passed by Rent Controller, Amritsar dtd. 1/3/2017 allowing the ejectment application filed by the landlord, stands affirmed.
(2.) For convenience and to avoid confusion, the parties hereinafter are referred to by their legal status i.e. petitioner as tenant and respondent No.1 as landlord.
(3.) Landlord filed eviction petition under Sec. 13 of the 1949 Act, claiming that tenant was inducted vide rent note dtd. 31/12/1991 in the demised premises on monthly rent of Rs.2,000.00. Tenant made major additions and alterations in the demised premises in the year 2006 and the rent was enhanced to Rs.7,000.00 per month. Landlord sought ejectment of the tenant pleading his bona fide need as under :
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