IDEAL CHARITABLE HOSPITAL TRUST Vs. MADAN GOPAL

JUDGEMENT

(1.) THESE two revisions (Civil Revisions No. 201 of 1964 and No. 259 of 1964) under Section 15(5) of the East Punjab Urban Rent Restriction Act, 1949 (East Punjab Act No. 3 of 1949), raise common point and are, therefore, being disposed of together. Indeed it is conceded that they stand or fall together and arguments have been addressed only in Civil Revision No. 201 of 1964.

(2.) THE Petitioner, the Ideal Charitable Hospital Trust, was created on 7th of February, 1958. Madan Gopal Respondent was a tenant in the house in dispute on a monthly rent of Rs. 50. The Petitioner Trust, through its President, Shri Chaman Lal, presented an application under Section 13 of the Act for the eviction of Madan Gopal in July, 1961, alleging that he was liable to be evicted on the ground of non -payment of rent from 1st of July, 1960 to 30th of June, 1961, for using the premises for a purpose other than that for which they had been let and for parting with possession of the residential portion of the house.

(3.) ON the pleadings of the parties the following issues were settled: