RAJNISH KUMAR Vs. RAGHUBIR CHOPRA

JUDGEMENT

(1.) Arguments were heard. Judgment was reserved. The judgment is being released.

(2.) Landlord-Petitioner is in the revision petition against the order passed by the Rent Controller affirmed by the Appellate Authority dismissing his petition for seeking eviction of the respondent-tenant under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter to be referred as "the Act of 1949")?

(3.) The question which is required to be answered is "whether in the absence of specific denial by the tenant to the assertions made by the landlord pleading necessary ingredients of Section 13(3)(a)(i) of the Act of 1949, is it necessary that the landlord while appearing in the witness-box must depose about the ingredients of Section 13(3)(a)(i) of the Act of 1949?"