PRIT PAL KAUR Vs. B S AHUJA

JUDGEMENT

(1.) PETITIONER -landlord has filed this revision against the Rent Controller's impugned order dated 22. 7. 1995 whereby Under Section 19 (5) of the East Punjab Urban Rent Restriction Act, 1949 (in short the 'act') the tenant-respondent is granted leave to contest.

(2.) BRIEF facts of the case are that the petitioner-landlord filed an eviction petition against the respondent-tenant Under Section 13-A of the said Act alleging that she is a Head Mistress, her husband is a retired Consultant Engineer. She has three sons. All the three sons are married. She is occupying ground floor of the suit house. Its one room is occupied by the respondent-tenant. The accommodation in her possession is neither suitable nor sufficient for her and her family members residence. Her two sons are residing in America. They have locked one room each where their belongings are kept. The third son is also got married on 1342. 1994 and a separate room is required for this couple. She also requires a quest room and a separate bed room for other sons of the petitioner. Her husband needs two rooms for his tools and books. She also needs one room to do her tution work. Hence, on these grounds, she sought respondent-tenant's eviction.

(3.) CONSIDERING the rival contentions of the parties the learned Rent Controller has granted leave to defend to the tenant.