HEM RAJ Vs. MANVEEN KAUR

JUDGEMENT

(1.) I had heard Mr. Vinod S. Bhardwaj, learned counsel for the petitioner-tenant and Mr. Sangram S. Saron and Ms. Shubreet Kaur, learned counsel for the respondent landlady on caveat on November 29, 2017 at considerable length and had reserved orders which are being pronounced today.

(2.) This is tenant's petition against the order passed in Rent Appeal No. 94 of 2014 decided on October 24, 2017 whereby the orders of the Rent Controller, Chandigarh has been set aside and the petitioner evicted on ground of ceasing to occupy the demised premises bearing address SCF No. 15, Manimajra UT Chandigarh which is commonly known as the Transport market. When tenant ceases to occupy rented premises for a period of more than four months it furnishes ground to the landlord to seek the eviction of the tenant.

(3.) The tenant was put in occupation of the first floor of the demised premises in 1998 by the respondent landlord to carry on Consultancy business. Over a period of time the user changed to liquor business and of property dealing in the premises, though this fact is not of any great importance to the conclusion to be reached in a case under Section 13 (2) (v) of the East Punjab Urban Rent Restriction Act, 1949 ("1949 Act") where tenant has ceased to occupy the premises without reasonable cause.