RATTAN CHAND Vs. SWARAN SINGH

JUDGEMENT

(1.) The present revision petition has been filed by Rattan Chand petitioner directed against the order of the learned Rent Controller, Amritsar, dated 24.4.1998. By virtue of the impugned order, the learned Rent Controller had accepted the eviction application filed by the respondent and passed an order of eviction against the petitioner. The petitioner was directed to hand over the vacant possession of the suit premises to the respondent within two months.

(2.) The relevant facts are that the respondent-landlord had filed an application under section 13-A of the East Punjab Urban Rent Restriction Act (for short "the Act" ) for eviction of the petitioner alleging that the petitioner had taken two rooms on rent. The respondent was employed as a Boiler Attendant with the Gurdaspur Sugar Mills which is owned by Punjab Khand Udyog Limited, a Public Sector Undertaking. He retired on 30.11.1989. He was again taken in service for two years. He bona fide requires the suit premises for his own occupation because he is not occupying any other residential building sufficient for his accommodation. He has not vacated any other building without any sufficient cause. The accommodation in the house at Chowk Baba Bhoriwala, Amritsar, is utterly insufficient. The family of the respondent is stated to be comprised of his brother and two sons of his brother, namely, Ranbir Singh and Manmohan Singh. Ranbir Singh has three children while Manmohan Singh has one married daughter besides another daughter of marriageable age. The other children also visit the respondent now and then.

(3.) Permission to contest had been granted to the petitioner. In the written statement filed, he asserted that the respondent was not a specified landlord. The respondent had sufficient accommodation with him. Three rooms with the respondent are lying vacant. He is in possession of seven rooms and two kitchen.