R.N. Mittal, J. - (1.) This revision petition has been filed by Bodh Raj tenant against the order of the Appellate Authority Patiala, dated Oct. 31, 1977.
(2.) Shrimati Shamsher Kaur filed an application for ejectment under Sec. 13 of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as the Act) inter alia on the ground that she required the premises in dispute for her own use and occupation. The application was contested by the tenant who controverted her allegations.
(3.) The learned Rent Controller came to the conclusion that the landlady required the premises for her own use and occupation. Consequently he passed an order of ejectment against the tenant. He went up in appeal before the Appellate Authority who affirmed the order of the Rent Controller and dismissed it. He has come up in revision against that order to this Court.;