RENU TIWARI Vs. BALBIR DUB

JUDGEMENT

(1.) HAVING lost the legal battle, petitioner-tenant- Renu Tiwari wife of Rakesh Tiwari (hereinafter to be referred as the tenant) has directed the present revision petition against the impugned order dated 10.01.2007 vide which the Rent Controller has accepted the ejectment petition under Section 13-B of the East Punjab Rent Restriction Act, 1949 (hereinafter to be referred as "the Act") filed by Balbir Dub son of Sohan Lal Dub- respondent-landlord (hereinafter to be referred as the landlord).

(2.) THE matrix of the facts culminating in the commencement, relevant for disposal, of the present revision petition and emanating from the record is, that originally the landlord filed a petition for the ejectment of the tenant from the demised premises invoking the special provisions of Section 13-B of the Act, inter alia, pleading that he is its owner/landlord. It was rented out to the tenant vide agreement dated 30.09.2005 for a period of 11 months which had also expired on 31.07.2006. As per agreement, he sent a notice to the tenant.

(3.) LEVELING a variety of allegations in all, according to the landlord, he is an NRI and required the demised property for his own personal requirement and is entitled to recover the possession under Section 13-B of the Act. On the basis of aforesaid allegations, the landlord filed the eviction petition against the tenant in the manner indicated hereinabove.