HARBANS LAL Vs. WALAITI RAM

JUDGEMENT

(1.) THE present petition has been filed by Harbans Lal directed against the judgment of the learned Rent Controller, Ludhiana, dated 4.8.1979. By virtue of the impugned order, the learned Rent Controller had dismissed the application filed by the petitioner under section 19 of the East Punjab Urban Rent Restriction Act, 1949 (for short "the Act").

(2.) THE relevant facts are that the petitioner has been in occupation of a portion of House No. 1108, Subhash Nagar, Ludhiana. He filed an application under Section 19 of the Act requesting the Rent Controller to make a complaint against the respondents. It was asserted that the petitioner had been enjoying the amenities of using courtyard, handpump and latrine etc. for the last more than 20 years. After the respondents purchased the property, they wanted to put pressure on the petitioner and thereupon withheld the amenities. The latrine was demolished. The handle of the handpump was removed and the petitioner was restrained from using the courtyard. The petitioner had requested the respondents to restore the amenities but in vain. He filed an application under section 10 of the Act. The Rent Controller directed the respondents to restore the amenity of latrine. The appeal filed by the respondents was dismissed.

(3.) REPLY was filed. It was admitted that an application had been filed by the petitioner for restoration of the amenities and that the learned Rent Controller had directed restoration of the latrine. The respondents case was that they duly complied with the directions of the Court.