GURNAM SINGH Vs. VIJAY KUMAR

JUDGEMENT

(1.) Gurnam Singh petitioner has filed the present revision petition with a prayer that impugned order dated 05.02.2008 passed by the Rent Controller, Baba Bakala, Amritsar, whereby the application to amend the ejectment application has been refused, be set aside and amendment as prayed for be allowed.

(2.) Gurnam Singh petitioner-landlord instituted an application for ejectment of tenant under Sec. 13-A of the Rent Restriction Act (III), 1949 (hereinafter referred to as, 'the Act'). The demised premises was a shop. The shop was let out by Piara Singh, father of the petitioner. After the death of Piara Singh, tenant has been paying the rent to the petitioner. Therefore, petitioner had stepped into the shoes of his father, Piara Singh, as landlord.

(3.) Petitioner retired as Chief Engineer, Public Health from the State of Punjab on 31st March, 2004. Application seeking ejectment of the tenant was filed on the ground that premises are required for the bonafide personal use and occupation, for establishing hospital and laboratory for his unemployed son Dr.Amrinderpal Singh, who after having passed his M.B.B.S. degree, has further obtained a diploma in Radio Diagnostics.