SHRIMATI KIRPAL KAUR Vs. KISHAN DAS

JUDGEMENT

(1.) Bishan Dass landlord filed an application under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter called the Act) against the present petitioner for her ejectment from the premises in dispute alleging that the petitioner took the demised premises on rent from him at a monthly rent of Rs. 60 that the tenant was in arrears of rent with effect from 1st Feb. 1970; that the landlord who was an old man did not keep for his own use and occupation. The petitioner contested the application and the parties went to trial on the following issues :-

(2.) The only arguments addressed before me are on Issue No. 4. The learned counsel for the petitioner has contended that in view of the Full Bench decision of this Court reported, the landlord-respondent has failed to allege and prove the ingredients of clauses (b) and (c) of Section 13(3) (a)(i) of the Act. There is no force in this contention as the facts of the present case are distinguishable from those of the full Bench are referred to above. Clauses (b) and (c) of section 13 (3) (a) (i) of the Act read as under :-

(3.) No other point is urged before me.