KIRPAL SINGH @ KIRPAL CHAND Vs. SATISH KUMAR

JUDGEMENT

(1.) Petitioner (tenant)-Kirpal Singh @ Kirpal Chand has filed the present civil revision against the findings recorded by Ld. Rent Controller, Ferozepur and the Appellate Authority, Ferozepur, vide orders dated 06.10.2012 and 22.10.2014, respectively for ejectment of petitioner under Section 13 of the East Punjab Urban rent Restriction Act, 1949, whereby he has been ordered to be evicted from the demised premises on the ground of personal necessity.

(2.) The respondent-landlord is the owner of portion consisting of one room shown in red colour and the same is part of Court yard, bath room on the ground floor and one room and latrine on the first floor and the same is situated in Mohall Lala Jagan Nath Kakar, Ferozepur City. The petitioner is a tenant in the portion mentioned above on payment of monthly rent of Rs.85/-plus house tax. The respondent sought eviction of the petitioner on the grounds mentioned below:-

(3.) On the other hand, the petitioner in his reply in the ejectment petition states that the respondent had filed the eviction petition just to pressurize him to enhance the rent to the exorbitant rate of Rs.2000/- per month of which he did not agree. The respondent is in litigation with the petitioner for the last 32 years as several petition against the petitioner has been filed and the same has been dismissed and the whimsical desire of the respondent to settle his son at Ferozepur city for the alleged whole sale business is wrongly projected.