RANJIT KAUR Vs. PIAR SINGH

JUDGEMENT

(1.) THIS is a rule directed against the order of the District Judge, Ludhiana, who as Appellate Authority under the East Punjab Urban Rent Restriction Act (hereinafter called the Act) affirmed the order of the Rent Controller declining to grant an order of ejectment at the instance of the petitioner landlord

(2.) RANJIT Kaur, who is the landowner, applied for ejectment of respondent Piar Singh on 20th of October, 1964, from the demised premises consisting of a room on the ground floor which has been leased to him on a monthly rent of Rs. 10/ -. The ground of ejectment in the short application of 20th October, 1964, is embodied in paragraph 3 and is to this effect: -

(3.) THEREAFTER , the landowner filed the present application for ejectment and during the pendency of this application the plan for the reconstruction of the building was also submitted to the Municipal Committee.