MALKIAT SINGH Vs. AJAY SOOD

JUDGEMENT

(1.) Respondents-landlord filed petition under Sec. 13 of East Punjab Urban Rent Restriction Act, 1949 for ejectment of the petitioner from the demised premises (portion of House No.27/2, Central Town, Jalandhar as fully described in the head note of the petition) on the grounds of arrears of rent, personal bona fide necessity of the demised premises by respondents No.1 Ajay Sood and respondent No.3 Rohit Sood and that premises is in dilapidated condition, as such, is unfit and unsafe for human habitation.

(2.) The petitioner-tenant contested the plea as raised by respondents-landlord. It appears that plea of arrears of rent was not pressed, as such, no issue in this regard was framed by learned Rent Controller, who proceeded to decide the controversy between the parties on following issues:-

(3.) On issue No.1, learned Rent Controller returned the findings in favour of respondents-landlord, while on issue No.2, it was observed that landlord have failed to prove that the demised premises is unfit and unsafe for human habitation. Findings on issues No.3 and 4 were returned in favour of respondents-landlord and against the petitioner-tenant.