- (1.) Tenant is in revision aggrieved against the orders passed by the authorities under the East Punjab Urban Rent Restriction Act, 1949 (hereinafter to be referred as 'the Act'), whereby an order of eviction has been passed against the petitioner on the ground that the demised premises are required for bona-fide personal use of the landlord.
(2.) The petitioner is a tenant in the area measuring 1000 square yards on the first floor of the building, which was once held by a Joint Hindu Family. The portion let out to the petitioner has fallen to the share of the landlord. The said portion was let out on 15.12.1986 initially for a period of 5 years with a further stipulation to extend the period of lease for another five years with 15% increase in the rent every year. After the expiry of the lease period, the landlord sought enhancement in the rent and subsequently served a notice upon the petitioner to vacate the premises on the ground that the same is required for his bona-fide use and occupation.
(3.) It has been found by both the Courts below that the landlord has been able to prove that the premises let out to the petitioner is required for his bona-fide use and occupation, particularly that of his son, who is a Doctor. It has been further found that the premises already in occupation of the landlord is small portion away from road and not sufficient to increase the medical facilities, which are required by the landlord while carrying on his medical practice.;