INDERJIT SINGH Vs. T.R. SACHDEVA

JUDGEMENT

(1.) Challenge in the present petition has been directed against concurrent findings of fact whereby application filed under Sec. 13 of the East Punjab Urban Rent Restriction Act, 1949 (in short 'the Act') for ejectment of the petitioner from shops bearing No. 2 and 3 forming part of property No. 8, Adarsh Nagar, Jalandhar detailed in head-note of the eviction application was allowed by the Rent Controller, Jalandhar vide order dtd. 29/8/2017 on the premise that the respondents require the shops for their bona fide use and occupation. The appeal preferred by the petitioner did not find favour with the Appellate Authority, Jalandhar vide order dtd. 25/1/2019.

(2.) The respondents/petitioners sought the eviction on the ground of arrears of rent, change of user, bona fide personal necessity, building being in dilapidated condition and alterations without consent/permission of the landlord. However, the eviction was ordered only on the ground of bona fide personal necessity.

(3.) A relevant extract from sub-para (c) of para 2 of the eviction application, relevant in the present context, reads as follows:-