MAYA KISHAN Vs. KARAM SINGH

JUDGEMENT

(1.) THIS Revision Petition is directed by the tenant against the order dated 6.5.2009 passed by the Rent Controller, Garshankar whereby in an eviction petition filed under Section 13-B of the East Punjab Urban Rent Restriction Act, 1949, the petitioner's application for leave to contest has been dismissed.

(2.) THE facts may be noticed briefly.

(3.) SECTION 13-B of the Act provides that where an owner of the premises is a Non-Resident-Indian and if he requires the same for his use or for the use of any of his dependent and if he is owner of such premises for a period of more than five years, he may seek eviction of the tenant summarily as per the procedure laid down in Section 18-A of the Act. The only limited right given to a tenant is that to apply under Section 18-A[4] of the Act and seek leave to contest the eviction petition.