KOTU RAM Vs. CHAMAN LAL

JUDGEMENT

(1.) This judgment will dispose of Civil Revision Nos. 111 to 113 of 1975 which contain common question of law. The facts in the judgment are being given from Civil Revision No. 111 of 1975.

(2.) Briefly, the facts are that Chaman Lal landlord purchased the property in dispute from Behari Lal etc. vide sale deed dated May 11, 1971. Kotu Ram was a tenant under Behari Lal etc., the previous landlords. After the purchase of the property by Chaman Lal, Kotu Ram became a tenant under him. The landlord filed an application for ejectment under Section 13 of the East Punjab Urban Rent Restriction Act (hereinafter referred to as the Act) inter alia on the ground that he required the premises for his own use and occupation. The tenant contested the petition and controverted the allegations of the petitioner. He said that the landlord did not bonafide require the premises for his own use and occupation.

(3.) The learned Rent Controller allowed the application and ordered ejectment of the tenant. He went up in appeal before the Appellate Authority who affirmed the judgment of the Rent Controller and dismissed the same. He has come up in revision against the judgment of the Appellate Authority to this Court.