GURDIP SINGH Vs. FIRM GOPI CHAND PREM KUMAR

JUDGEMENT

(1.) AGGRIEVED against the ejectment order passed by the authorities under, the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as the Act), petitioner-tenant (hereinafter referred to as the tenant) has filed this revision petition. The facts giving rise to this petition are :

(2.) FIRM Gopi Chand Prem Kumar alleging itself to be a Hindu Joint Family through its Karta Prem-Kumar landlord-respondent (hereinafter referred to as the landlord filed) ejectment petition seeking eviction of the tenant from a shop shown red in the site plan (Ex. A7) situated within the urban area of Moga on the grounds:

(3.) TENANT filed the written reply to this assertion and denied its correctness. According to him, the roof of the shop did not require replacement nor he had replaced the same. He denied that the property in dispute was unfit and unsafe for human habitation. It was admitted by him that the landlord had filed a suit for permanent injunction but the report of the Local Commissioner was not factually correct.