SUBEDAR TARA SINGH Vs. BACHAN KAUR

JUDGEMENT

(1.) SUBEDAR Tara Singh, landlord, has come up in revision petition against the order of the Rent Controller, Jalandhar, dated August 19, ,987, whereby his application under Section 13- A of the East Punjab Urban Rent Restriction Act, 1949 (for short, the Act) for eviction of the respondents from the demised premises was dismissed,

(2.) THE facts: The landlord pleaded that he was a specified landlord and the demised premises was leased out to one Gurdev Singh, son of Shankar Singh at the rate of Rs. 42/- per month. The tenant died and his legal heirs and successors were in occupation of the demised premises. He retired from Bengal Engineer Group Corps of Engineers, Roorki on February 2, 1960. He is not in possession of any other suitable accommodation in the municipal area of Jalandhar. One-half portion of House No. 298 R. Model Town, Jalandhar is in occupation of the respondents. The remaining portion having equal accomodation is lying un inhabited because it is not fit for human habitation and, even otherwise, it is not sufficient for his requirement

(3.) THE respondents denied the material allegations made in the petition for eviction. It was denied that the petitioner-landlord was a specified landlord. It was also averred that the need of the landlord is not bona fide.