- (1.)Leave granted.
(2.)This appeal is directed against the judgment dated 6.2.2014 in Civil Revision No. 5461/2012 (O & M), in and by which, the High Court of Punjab and Haryana dismissed the revision petition filed by the Appellant-tenant confirming the eviction order passed by the Rent Controller, Ludhiana and declining leave to defend the eviction petition filed by the Respondent-landlord under the provisions of Section 13-B of the East Punjab Urban Rent Restriction Act, 1949.
(3.)The demised premises is a shop on the front portion of property No. B IX-1342, Haibowal Khurd, Ludhiana, let out to the Appellant by the erstwhile owner vide a rent note dated 18.7.1990 where the Appellant is running a barber shop since 1990. The Respondent-landlord, a Non-Resident of India, purchased the suit premises in 1995. An eviction petition Under Section 13-B of the East Punjab Urban Rent Restriction Act 1949 (for short 'the Act') was filed by the Respondent stating that he bonafidely requires the shop as he wants to reconstruct the property No. B XIX-1342 including the demised shop to have residence on the ground floor. The Appellant-tenant filed an application Under Section 18-A of the Act seeking leave to defend the eviction petition on the ground that there is no bonafide requirement of the landlord. The Rent Controller dismissed the application holding that no triable issue is made out by the tenant to contest the ejectment petition and ordered eviction and granted two months time to the Appellant to vacate the same. Aggrieved, the Appellant filed Civil Revision before the High Court of Punjab and Haryana and the High Court dismissed the revision. Being aggrieved, unsuccessful tenant has filed this appeal by way of special leave.