JARNAIL SINGH Vs. VIJAY KUMAR

JUDGEMENT

(1.) The landlord-petitioner is in the revision petition against the orders passed by the Rent Controller, affirmed by the Appellate Authority, dismissing his petition, seeking eviction of the respondent-tenant from the premises in dispute.

(2.) Question which needs determination is whether if a part of larger residential building is let out for non-residential purpose then eviction can be sought by the landlord for bonafide requirement i.e. non-residential purpose particularly when rented property was leased for non-residential purpose.

(3.) It is pertinent to mention here that the parties are governed by the provisions of East Punjab Urban Rent Restriction Act, 1949 (for short 'the Act of 1949').