SAMIR DAWAR Vs. ROSHAN PURI

JUDGEMENT

(1.) The tenant assails the correctness of the order passed by the Appellate Authority while ordering his eviction on the ground that the tenanted premises has become unfit and unsafe for human habitation and is bonafidely required by Sh. Rajesh Puri.

(2.) Some facts are required to be noticed.

(3.) Four brothers, namely, Sh. Roshan Puri, Sh. Krishan Puri, Sh. Ashwani Puri and Sh. Rajesh Puri, filed a petition under Sec. 13 of the East Punjab Urban Rent Restriction Act, 1949, seeking eviction of the petitioners herein(tenants). The eviction was sought on the various grounds including non-payment of rent, material impairment to the utility of the building, the building being unfit and unsafe for human habitation as well as on the bonafide requirement of Sh. Rajesh Puri, one of the landlords.