ASHOK BHAN, J. - (1.) THIS revision petition has been filed by the landlords whose petition for ejectment against tenant-respondent stands dismissed by the Rent Controller as well as by the Appellate Authority.
(2.) KRISHAN Lal, Ram Kishan and Johnston Lal petitioner-landlords (hereinafter referred to as the 'landlords'), filed an ejectment application under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as 'the Act'), against Ishar Singh, respondent-tenant (hereinafter referred to as 'the tenant') for ejectment from the premises in dispute situated in Hoshiarpur on the ground that the tenant has not paid the rent of the premises in, dispute from 1. 1. 1984 to 31. 10. 1984 and that the landlords bonafide required the premises in dispute for their own use and occupation. The tenant resisted the ejectment application. Arrears of rent were tendered alongwith interest and costs assessed by the Court. Written statement was filed in which it was admitted that he was occupying the premises in dispute as a tenant, but denied that the demised premises were required by the landlords for their bonafide use and occupation.
(3.) ON the pleadings of the parties, the following issues were framed:1. Whether the applicants require the demised promises for their own personal bonafide use? OPA 2. Whether the tender of arrears etc. made by the respondent is invalid? OPA 3. Relief.;