JAGDISH CHAND Vs. NIPUN GUPTA

JUDGEMENT

(1.) Through this revision, petitioner-tenant has laid challenge to the order dated 21.02.2017 of the Appellate Authority, affirming judgment dated 04.10.2016 of the Rent Controller, whereby in a petition of the respondent under Section 13 of the East Urban Rent Restrict Act, 1949 (in short 'the Act'), he was ordered to be evicted on the ground of bonafide requirement of respondent and hand over vacant possession of the same to him within two months.

(2.) Briefly, respondent filed a claim petition under Section 13 of the Act for eviction of petitioner from the demised shop, before the Rent Controller, Ludhiana, who after due notice to him and holding trial, accepted the same vide judgment dated 04.10.2016.

(3.) Being aggrieved, the petitioner approached the Appellate Authority, but remained unsuccessful as his appeal was dismissed vide judgment dated 21.02.2017.