KRISHAN LAL Vs. RAM SINGH

JUDGEMENT

(1.) This is a tenant's revision under Section 15(5) of the East Punjab Urban Rent Restriction Act against the order of the Appellate Authority, Ludhiana, reversing on appeal the order of the Rent Controller, who had disallowed the prayer for ejectment of the tenant, and, allowing the appeal and granting the application for eviction.

(2.) The landlord Ram Singh applied for the eviction of Krishan Lal tenant on the ground that the former required the premises for his personal use and occupation, adding that the tenant had also impaired the value and utility of the premises and further pleading that the tenant was a source of nuisance. This application was resisted by the tenant on whose behalf it was pleaded that the landlord did not require the premises for his personal use and occupation.

(3.) On the pleadings, the following issues were framed :-