KRISHNA JOHAR Vs. PREM SINGH

JUDGEMENT

(1.) This is a landlord's revision and has been directed against the order dated 7.5.1999 passed by the appellate authority. Chandigarh, who dismissed the appeal of the petitioner-landlord.

(2.) Krishna Johar filed a petition Under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as 'the Act') as applicable to the U.T. Chandigarh, against the tenant Prem Singh, on the ground of non-payment of rent and personal necessity. Both the grounds were decided against the petitioner by the learned Rent Controller, vide order dated 30.11.1996. Aggrieved by the order of the Rent Controller the petitioner filed a statutory appeal Under Section 15 of the Act and for the reasons given in paras 9 to 15, which are reproduce herein below, the appellate authority vide the impugned judgment dated 7.5.1999, dismissed the appeal:-

(3.) Aggrieved by the orders of the Rent Controller and the appellate authority, the present revision.