NARINDER SINGH Vs. INDU DHIR

JUDGEMENT

(1.) This is revision against the concurrent orders of Rent Controller and Appellate Authority, Jalandhar under the East Punjab Urban Rent Restriction Act, 1949 allowing the petition filed by respondent Indu Dhir seeking ejectment of the petitioner-tenant from the demised premises.

(2.) Respondent-landlord sought ejectment of the revision petitioner-tenant from the demised premises on the ground of non-payment of rent and her personal bona fide need. It was alleged that respondent- landlord purchased the building bearing No.B-IX/671 on the basis of three sale deeds as follows:-

(3.) Petitioner was tenant in the demised premises under the earlier owner at the rent of Rs.600.00 per month and thereafter, became tenant under the petitioner on the same terms. The rate of rent was subsequently enhanced to Rs.1300.00 per month. The petitioner-tenant denied the rate of rent and his tenancy under the respondent-landlord or their vendors. He alleged that he had taken the shop on rent from Swaran Lata Dhir on monthly rent of Rs.600.00 and had been paying the rent to her. It was also pleaded that shop in question was not part and parcel of building No.B- IX/671.