MADAN LAL Vs. AVINASH CHANDER SOOD

JUDGEMENT

(1.) MADAN Lal, tenant (hereinafter referred to as the tenant) has filed this revision petition against the orders of the Rent Controller and the Appellate Authority, whereby the ejectment petition filed by the respondent- landlord (hereinafter referred to as the landlord) stands allowed.

(2.) LANDLORD filed an application under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as the Act) for ejectment of the tenant from the tenanted premises situated in Kotwali Bazar, Hoshiarpur, described fully in the head note of the ejectment petition on the ground that the tenant was in arrears of rent and house tax since 1.5.1983; that the building of which the premises in dispute is a part is an old construction made of Nanak Shahi bricks has outlived its life and has thus become unsafe and unfit for human habitation; that most of the internal parts of the building have already collapsed due to heavy rains and the condition of the premises in dispute is also such that it can fall at any moment and that the whole building of which the premises in dispute is a part requires reconstruction on demolition.

(3.) ON the pleadings of the parties, following issues were framed :-