VINOD K.SHARMA, J. - (1.) THE present revision petition has been filed against the order of ejectment passed by the learned Courts below under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 (for short the 'Act') on the ground that the property in possession of the petitioner tenant has become unfair and unsafe for human habitation.
(2.) IN the petition by the landlord-respondents under Section 13 of the Act, it was claimed that major portion of the property had already fallen and the room in possession of the petitioner had also become unfit and unsafe for human habitation. It was further claimed that the property was more than 100 years old and the room in possession of the tenant-petitioner was carved out by the landlord-respondents from the back portion which has already fallen. On the basis of the evidence led on record, learned Courts below came to the conclusion that the building has become unfit and unsafe for human habitation and ordered the ejectment of the petitioner-tenant from the shop in dispute. Mr. S.C. Kapoor, Senior Advocate, appearing with Mr. Harminderjeet Singh, Advocate, for the petitioner challenged the findings of the learned Authorities below primarily on the ground that the major portion of the building was demolished by the landlord-respondents and, therefore, no ejectment could be ordered as the landlords could not be allowed to take benefit of their own wrongs. In support of this contention, learned Senior Counsel for the petitioner placed reliance on the judgment of this Court in the case of Ramji Dass Nirmohi v. Gurbux Singh, 1998(2) RCR(Rent) 129 (P&H) : 1998 HRR 548.
(3.) I have considered the arguments raised by the learned counsel for the petitioner and find no force in the same. It was nowhere proved on record that it was the landlords, who have damaged the property as alleged, rather the documentary and oral evidence on record showed that the building had become unfit and unsafe for human habitation. In this regard, it would be appropriate to reproduce the finding recorded by the learned lower Appellate Court, which reads as under :- "RW-4 Hira Lal examined by the tenant has admitted in his cross- examination that he has not gone into the shop in dispute from the last 5/6 years. RW-2 Subash Chander has been examined by the tenant. Subash Chander is the husband of Kailash Rani i.e. landlady and he is the brother of Harvinder Kumar - Power of Attorney of both the landladies. He has admitted in his cross-examination that now the shop in question is in more 'Khasta Halat' and that the shop in dispute can fall at any time. So, from the perusal of the testimony of both the expert witnesses, photographs produced by both the parties and admission of RW-2 that the shop in dispute can fall at any time, I fully agree with the findings of the Ld. Rent Controller that the shop in dispute has become unfit and unsafe for human habitation." ;