JASWANT SINGH Vs. GURBAX SINGH

JUDGEMENT

(1.) THIS revision petition is directed by the tenants against the eviction order dated 10.1.2006 passed by the Rent Controller, Amritsar, which has been further upheld by the Appellate Authority, Amritsar, vide its impugned judgment dated 21.8.2009.

(2.) THE facts may be noticed briefly.

(3.) THE respondents filed the present eviction petition under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 (in short 'the Act'), seeking ejectment of the petitioners from the demised shop, inter-alia, on the grounds that : (i) material alterations have been made in the demised-shop thereby impairing its value and utility; (ii) the demised premises is required by the first respondent for his personal use and occupation as after retirement from the Punjab State Electricity Board in the year 1996, he wants to start his own business of sale of electric goods about which he possesses sufficient knowledge, and (iii) the demised premises has become unfit and unsafe for human habitation.