AMARJIT KAUR Vs. LT. GEN. AMAR SINGH

JUDGEMENT

(1.) This revision petition is directed against the judgment dated 9 3 1987 passed by the learned Appellate Authority, Chandigarh, under Section 15(3) of the East Punjab Urban Rent Restriction Act, 1949, as applicable to Chandigarh (for short the Act) whereby an appeal of the tenant Petitioner against the order of her eviction passed by the learned Rent Controller, has been dismissed.

(2.) The Petitioner is in occupation of first floor of House No. 133 Sector 8-A, Chandigarh. The Respondent who is a retired Lieutenant

(3.) I have heard the learned Counsel for the parties and have also gone through the record of the learned Rent Controller including the pleadings of the parties and the evidence adduced by them.