VARINDER KUMAR RATTAN Vs. HAR SUKH RAI MANTHROO

JUDGEMENT

(1.) THE tenant is the petitioner in this revision petition.

(2.) THE landlord-respondent filed an application for eviction of the tenant under Section 13 of the East Punjab Urban Rent Restriction Act, 1949, on the grounds that the tenant committed default in payment of rent; personal requirement and also on the ground that the tenant has been causing nuisance. The Rent Controller, Chandigarh, by his order dated March 7, 1994, dismissed the application filed by the landlord holding that the requirement of the landlord for personal occupation is not bona fide and there are no acts of nuisance committed by the tenant and there are no arrears of rent. The appeal filed by the landlord to the Appellate Authority was allowed holding that the landlord bona fide required the premises for his personal use and that the tenant-respondent committed default in payment of rent and accordingly ordered eviction of the tenant. Hence the present revisions by the tenant.

(3.) ACCORDING to the tenant, the rent agreed upon was only Rs. 225/- per month including water and electricity charges.