MOHINDER SACHDEVA Vs. SAHIL BHATIA

JUDGEMENT

(1.) Tenant through this revision has laid challenge to judgment dated 31.07.2019 of the Appellate Authority, affirming order dated 17.08.2016 of the Rent Controller, Chandigarh, ordering his eviction from the demised house, while accepting eviction petition of the respondent- landlord under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 (in short the 'Act').

(2.) Briefly, vide lease deed dated 06.06.2009 petitioner was inducted as a tenant for three years with an extension clause of one year. It was agreed between the parties that in case, petitioner would not vacate the tenanted premises after expiry of lease period, a fresh rent agreement shall not be executed and he would carry on paying double the rent with annual increase of 5% w.e.f. 01.07.2013. After expiry of lease period, respondent- landlord filed petition under Section 13 of the Act for eviction of the petitioner mainly on three grounds: -

(3.) Being aggrieved, petitioner approached the Appellate Authority, but remained unsuccessful as his appeal too was dismissed vide judgment dated 31.07.2019.