GARGI DEVI Vs. SOM DATT

JUDGEMENT

(1.) This is a tenant's revision petition against the decision of the Appellate Authority confirming on appeal the order of the Rent Controller directing her ejectment from the premises in dispute.

(2.) Som Dutt had rented out the house in dispute, which is situate in Model Town, Panipat, District Karnal, to Shrimati Gargi Devi, on a monthly rent of Rs. 32.50, some years back. In 1966, the landlord filed an application under Section 13 of the East Punjab Urban Rent Restriction Act, for ejectment of the tenant on three grounds, viz. (i) non-payment of rent; (ii) personal necessity and (iii) the tenant had damaged and impaired the value of the property.

(3.) The tenant resisted this application by denying the allegation made by the landlord. It was also pleaded by her that she had never agreed to pay the house-tax to the landlord and, therefore, nothing was due from her on that account.