N S ROOPRAI Vs. BALDEV SINGH

JUDGEMENT

(1.) The challenge in the present revision petition is to the order of ejectment passed by the learned Rent Controller against the petitioner on account of bonafide requirement of the premises in dispute of the landlord.

(2.) The landlord sought voluntary requirement from his assignment with State Bank of India, Chandigarh, in the month of March, 2001. Thereafter, the landlord sought ejectment of the tenant from the tenanted premises i.e. first floor consisting of two bed rooms, one store, one kitchen and one bath room, by initiating proceedings under Section 13-A of the East Punjab Rent Restriction Act, 1949 (hereinafter referred to as the Act), providing summary eviction of the tenant by a specific landlord.

(3.) It is the case of the landlord that the premises consists of two bed rooms on ground floor and two bed rooms on the first floor. There is another tenant on the second floor against whom the landlord has already