JOGINDER SINGH Vs. KULDEEP CHAND

JUDGEMENT

(1.) 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 Kuldeep Chand son of Devi Dayal-respondent-landlord (hereinafter to be referred as the landlord) filed an ejectment petition invoking the provisions of Section 13 of the East Punjab rent Restriction Act, 1949 (hereinafter to be referred as "the Act") against his tenant-Joginder Singh son of Nanak Singh (hereinafter to be referred as the tenant), inter alia, pleading that the shop was rented out to the tenant at a monthly rent of Rs. 25/- per month by his father (since deceased) and after his death, he became owner/landlord of the property in dispute. He sought the ejectment of the tenant on the following grounds :-

(2.) THE case set up by the landlord in brief insofar as relevant was that he requested the tenant to make the payment of arrears of rent and also to hand over the vacant possession of the premises, but in vain, which necessitated him (landlord) to file the ejectment petition. On the basis of aforesaid allegations, the landlord filed the ejectment petition against the tenant in the manner indicated hereinabove.

(3.) CONTROVERTING the allegations contained in the reply and reiterating the grounds of ejectment, the landlord filed the replication.