KRISHAN KUMAR KHURANA LABOUR DEPARTMENT Vs. DHARAMPAL KAKKAR

JUDGEMENT

(1.) THIS shall dispose of Civil Revisions No. 4223 of 1994.

(2.) THIS is landlord's revision petition. K. K. Khurana (petitioner herein) filed a petition under Section 13 of the East Punjab Urban Rent Restriction Act, as applicable to Union Territory, Chandigarh, for eviction of Dharam Pal Kakkar (respondent herein) from the ground floor of five-marla house, namely, House No. 1283, Sector 22-B, Chandigarh. In his petition, petitioner averred that he as a landlord had inducted respondent as tenant during the month of March, 1985 on rent of Rs. 600.00 per month, payable in advance. He sought ejectment of the respondent on the ground of personal necessity.

(3.) APPLICATION to lead additional evidence by way of an affidavit was allowed on payment of costs. Rent Controller on the basis of pleadings of the parties framed the following issues :