JAGJIT PUBLISHING COMPANY LTD Vs. MANINDER JASPAL SINGH

JUDGEMENT

(1.) The tenant has filed this revision petition impugning the order dated 11.08.2014 of the Ld. Rent Controller, Chandigarh, whereby, the eviction-petition filed by the land-lady has been allowed. Also impugned is the order dated 15.02.2016 of the Appellate Authority, Chandigarh whereby its appeal has been dismissed.

(2.) For facility of reference, the parties will be referred to as per their status in the eviction petition. The land-lady would be referred to as the 'petitioner' and the tenant as the 'respondent'.

(3.) The petitioner filed the eviction petition under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 seeking eviction of the respondent from House No.3037, Sector 19-D, Chandigarh. It was pleaded that the said house was earlier owned by the late husband of the petitioner. It was let out to the respondent through lease-deed for a period of three years commencing from 01.05.2002 on a monthly rent of Rs.15,000/- excluding water and electricity charges. In the lease-deed there was a provision for increase of the rent by 5% every year. After the death of her husband, the petitioner had succeeded to his estate and had become the owner and landlord of the premises. The respondent company had been paying rent to her through cheques. She had received rent upto 30.04.2005. Though, the lease-deed was not renewed but the respondent continued to occupy the said premises. The petitioner served a notice to the respondent dated 08.09.2005 terminating the tenancy. The petitioner required the demised premises for her own use and occupation. She was not in possession of any residential premises in the urban area of the Chandigarh nor had she vacated any such premises after the enforcement of the Act.