VINOD KUMAR Vs. BHUSHAN KUMAR JAIN

JUDGEMENT

(1.) This Revisional Application is directed against the Judgment dtd. 7/7/2018 passed by the Ld. Appellate Authority, Sangrur in Rent Appeal No. 12 of 2015 reversing the aforesaid Order of the Rent Controller, vide which the Petition filed by the Respondent/Landlord under Sec. 13 of the East Punjab Urban Rent Restriction Act, 1949 had been dismissed.

(2.) The Respondent/Landlord had filed the Eviction Petition seeking ejectment of the Petitioner/Tenant basically on three grounds being, firstly, that he had defaulted in payment of rent, secondly, that the premises was required by the Landlord for personal use and occupation by his son for running Hardware business, and lastly, the Suit-Shop being more than 90 years old, had completely outlived its life and had become unfit and unsafe for human habitation, and was likely to crumble down at any time.

(3.) In the Judgment passed by the Ld. Rent Controller, the averment of Tenant/Petitioner having become a defaulter in payment of rent was held to be redundant, since he was found to have paid his outstanding dues after admitting the Landlord/Tenant relationship between the parties. The other two grounds for eviction being reasonable requirement of the Demised Shop for personal use and occupation by the Landlord and/or his son, as also that the said premises had become unfit/unsafe for human habitation were also decided against the Landlord on account of which, his Rent Petition was dismissed.