TIKKA LAL Vs. SHRIMATI KAMLA RANI

JUDGEMENT

(1.) THE eviction of the tenant, who is the applicant here, has been sought by the landlady on the ground that she requires the demised premises for her own occupation in that, at the instance of the Lions Club, she wishes to open a free maternity Hospital in the demised premises. The Rent Controller dismissed the eviction application on a conclusion that the ground does not fall under section 13(3)(a)(i) of the East Punjab Urban Rent Restriction Act, 1949 (East Punjab Act 3 of 1949), but, on appeal the Appellate Authority has reversed the order of the Rent Controller and the basis of the order of the Appellate Authority are two derisions of this Court, in one of which a trust was permitted to obtain eviction of a tenant from a residential building for starting a school, and in the other a juristic person was permitted to obtain eviction of a tenant from a residential building to carry out its purpose as a juristic person.

(2.) THE ground in section 13(3)(a)(i) of the Act is.