HARBHAJAN SINGH Vs. LAKHBIR SINGH

JUDGEMENT

(1.) This is revision against the order dated 18.02.2019 passed by Appellate Authority under East Punjab Urban Rent Restriction Act, 1949 (later referred to as 'the Rent Act') affirming order of the Rent Controller dated 10.10.2018, ordering the ejectment of the petitioner from the demised premises on the ground of personal bona fide need for the same.

(2.) Lakhbir Singh and others sought ejectment of the petitioner- tenant from the ground floor, first floor and second floor of House No.1684 Sector 22-B, Chandigarh, on the ground of non-payment of rent and his personal bona fide necessity. They deciphered their need for the premises in para 5 of the petition as follows:-

(3.) Learned first Appellate Authority upheld the finding of the Rent Controller to this effect. It was also argued before the learned Appellate Authority that the ingredients of Section 13(3) of Rent Act have not been pleaded. While discarding this plea, learned first Appellate Court observed has follows:-