SIRI RAM NAGPAL Vs. LAL CHAND

JUDGEMENT

(1.) This is a civil revision against the order of the learned Appellate Authority, Amritsar, under the Punjab Urban Rent Restriction Act.

(2.) The facts of the case are that Sri Ram Nagpal respondent-petitioner took a house on lease from Balbir Singh son of Sham Singh on a monthly rent of Rs. 30/- Balbir Singh sold the house to Lal Chand applicant respondent on 21-8-1970 and by operation of Law, Lal Chand applicant respondent became landlord of the respondent-petitioner Sri Ram Nagpal, Lal Chand served Sri Ram Nagpal with a notice, to deliver him the vacant possession of the house as he required the same for his own use. Sri Ram Nagpal refused to vacate the house and consequently Lal Chand filed an application under Section 13 of the Punjab Urban Rent Restriction Act, on the grounds that he required the house for his own use an occupation that he was living in a rented room as he had no other house to live in and that the house was sublet to Gorakh Nath. Sri Ram Nagpal and his brother Gorakh Nath controverted the pleas raised by Lal Chand. The following issues were framed by the Rent Controller, Amritsar :

(3.) The Rent Controller dismissed the application of Lal Chand Lal Chand filed an appeal before the Appellate Authority, Amritsar, which was accepted and Siri Ram Nagpal and Gorakh Nath were directed, to vacate the house on or before April 5, 1974. Siri Ram Nagpal has filed this civil revision.