RANJIT SINGH Vs. K K SIKAND

JUDGEMENT

(1.) PRESENT revision petition filed by Ranjit Singh, tenant (hereinafter referred to as 'the tenant') arises out of the following facts:

(2.) K .K. Sikand, landlord (hereinafter referred to as 'the original landlord') filed a petition under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as 'the Act') for the ejectment of the tenant from the rented portion of the house consisting of three rooms on the first floor situated in Shastri Market, Kapurthala on the ground that the tenant took three rooms on the first floor of the building on rent without terrace at the rate of Rs. 150/- per month on 16.6.1980 by executing a rent note for 11 months and agreed to vacate the premises on 15.6.1981; that on the failure of the tenant to vacate the premises on the stipulated date, he was liable to pay the rent at the rate of Rs. 350/- per month from 15.6.1981 onwards and that the tenant had paid rent only upto 15.2.1982 and was in arrears of rent till the filing of the ejectment petition. It was also pleaded that the tenant had also impaired the value and utility of the tenanted premises. Ejectment petition was contested by the tenant. During the pendency of the ejectment petition, the original landlord sold the premises in dispute to Subash Chander (hereinafter referred to as 'the vendee landlord') and on his application, he was impleaded as a party along with the original landlord.

(3.) IN response to the written statement filed, replication was filed. On the pleadings of the parties, the following issues were framed :-