RAM LAL Vs. RASHPAL LAL

JUDGEMENT

(1.) CM No. 26701 -02 -CII of 2009.

(2.) THIS revision petition is directed by the tenant against the eviction order dated 07.08.2009 passed by the Rent Controller, Phagwara in an eviction petition instituted by the respondent -NRI/landlord under Section 13 -B of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as 'the Act').

(3.) UPON notice, the petitioner -tenant moved an application under Section 18 -A of the Act, seeking leave to contest, inter alia, pleading that : -