HARI CHAND Vs. VED PARKASH

JUDGEMENT

(1.) The present petition has been filed by Hari Chand petitioner directed against the order passed by the learned Rent Controller, Ropar, dated 6.6.1996. By virtue of the impugned order, the learned Rent Controller dismissed the petition for eviction filed by the petitioner.

(2.) The relevant facts are that petitioner Hari Chand filed eviction application against the respondent for his ejectment with respect to the property in question within the municipal limits of Morinda. Section 13-A of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as "the Act") has been pressed into service. The petitioner had alleged that he is the owner-landlord of the house in question which was let out to the respondent at a monthly rent of Rs. 10/-. The property in dispute was alleged to be required by the petitioner for his own bonafide requirement where he intended to reside with his adopted daughter and grand-children after retirement from government service w.e.f. 31.10.1993.

(3.) Notice of the petition has been issued to the respondent who controverted the assertions of the petitioner. As per respondent, the disputed premises was taken on rent by his grand-father Shri Janki Dass in 1983 from one Bakshi Ram. The relationship of landlord and tenant was denied. It was denied that the petitioner required the property in question as alleged. Permission to contest had been granted by the order of this Court dated 13.3.1996 in Civil Revision No. 339 of 1996.