SANT SINGH Vs. ATTAR SINGH

JUDGEMENT

(1.) This revision petition has been filed by the tenant against the order of the Appellate Authority, Ludhiana. dated August 12, 1976.

(2.) Attar Singh and others are the owners of the property in dispute and Sant Singh was the tenant under them. The landlords filed an application for ejectment of the tenant inter alia on the ground that they required the premises in dispute for their own use and occupation. The other pleas are not relevant for the purpose of disposal of this revision petition. The application for ejectment was contested by the tenant. The learned Rent Controller held that the landlords wanted the premises in dispute bona fide for their own use and occupation. Consequently he ordered the ejectment of the tenant. He went up in appeal before the Appellate Authority who affirmed the judgment and dismissed the appeal. He has come up in revision against the order of the Appellate Authority to this Court.

(3.) It is contended by Mr. Kang learned counsel for the petitioner that the landlords did not plead the two ingredients mentioned in Section 13(3) (a). (i) (b) and (c) and according to him, unless the aforesaid ingredients are pleaded and proved the landlord is not entitled to eject the tenant. In support of his contention he placed reliance on Full Bench Judgment of this Court in Banke Ram v. Shrimati Sarsti Devi,1977 1 RCJ 250.