Rajendra Nath Mittal, J. - (1.) This revision petition has been filed by Gopal Dass tenant against an order of the Appellate Authority, Gurdaspur, dated Sept. 16, 1976, affirming the older of the Rent Controller whereby he passed and order of ejectment.
(2.) Janak Mani landlady filed and application under section 13 of the East Punjab Urban Rent Restriction Act (hereinafter referred to as the Act) for ejectment of Gopal Dass, her tenant, inter alia on the ground that she required the premises for her own use and occupation. Some outer grounds were also taken but they were not pressed before the Appellate Authority. The tenant contested the application and controverted the allegations of the landlady. The Rent Controller came to the conclusion that the landlady required the premises for her own use and occupation. Consequently, he ordered the ejectment of the tenant he went up in appeal before the Appellate Authority, who affirmed the finding of the Rent Controller, and dismissed the same. He has come up in revision against that order to this Court.
(3.) It is contended by the learned counsel for the petitioner that the landlady did not plead all the ingredients mentioned in Sec. 13 (3)(a)(i) of the Act. He submits that it was incumbent upon her to plead and prove all the aforesaid ingredients. In support of his contention, he places reliance on a Full Bench judgment of this court in Banke Ram Vs. Sarasti Devi, A.I.R. 1977 Punjab and Haryana 158 .;