PARMINDER SINGH Vs. MAMAN CHAND AND OTHERS

JUDGEMENT

(1.) The present revision petition under Section 15 (5) of the East Punjab Rent Restriction Act, 1949 is directed against the order dated 04.04.2012, whereby the ejectment has been ordered from the tenanted premises by the Rent Controller, Chandigarh, on the ground of bona fide necessity. Challenge has also been raised to the order dated 06.02.2013 passed by the Appellate Authority, Chandigarh dismissing the appeal of the petitioner-tenant.

(2.) A perusal of the record would go on to show that before the Rent Controller initially the tenant was represented and his defence was struck off on 01.12008 eventually leading to the passing of the eviction order. The eviction was sought on the ground that the respondents were landlord on basis of a sale deed dated 005.1989. When the appeal was filed on 28.05.2012, it was accompanied along with an application for additional evidence, which would be clear from the record and notice was issued in the appeal on 28.05.201

(3.) A perusal of the order dated 29.11.2012 would go on to show that the case was kept for arguments on the application for additional evidence and the main appeal, which was to be heard on 212.2012. Further observations had been made that in view of the order of this Court, the appeal was to be decided expeditiously by 06.02.201 As noticed the appeal has been dismissed on the said date.