TREHAN AUTO PARTS Vs. KULDIP SINGH SAHI

JUDGEMENT

(1.) PETITIONER -tenant-M/s Trehan Auto Parts (hereinafter to be referred as tenant) has directed the present revision petition against the impugned order dated 22.01.2008 vide which the Rent Controller has dismissed its application under Section 14 of the East Punjab Rent Restriction, Act 1949 (hereinafter to be referred as "the Act").

(2.) THE facts barely needed relevant for disposal of the present revision petition and emanating from the record are that originally Kuldip Singh- respondent-landlord (hereinafter to be referred as the landlord) being NRI filed the ejectment petition against the tenant for eviction from the demised premises in dispute invoking the provisions of Section 13-B of the Act.

(3.) THE landlord contested the claim of the tenant by filing reply in which it was pleaded that as the earlier petition was filed by the landlord under different provisions of law and now the present petition has been filed by him under Section 13-B of the Act, therefore, the adjudication of earlier petition has got no bearing on the maintainability of the present rent petition. It will not be out of place to mention here that the landlord has stoutly denied all other allegations contained in the application and prayed for its dismissal.