- (1.) The tenants have filed this revision petition under Section 15(5) of the East Punjab Urban Rent Restriction Act, 1949, challenging the ejectment order dated 30.3.2006, passed by the Appellate Authority, whereby the order dated 9.11.2004, passed by the Rent Controller, dismissing the ejectment application of the respondent-landlord, has been set aside.
(2.) In this case, the respondent Society filed the ejectment application against the petitioners, who are the legal representatives of Harnek Singh, on the ground of non-payment of rent and the demised premises having been unfit and unsafe for human habitation.
(3.) In the petition, it was alleged that the respondent Society is the owner of the demised premises and the same was rented out to Harnek Singh on a monthly rent of Rs. 60/-. The said Harnek Singh had expired and after his death, his legal representatives (petitioners herein) came in possession of the demised premises as tenants, but they did not pay the arrears of rent. The ejectment application was filed against them on the ground of non-payment of rent, and the demised premises have become unfit and unsafe for human habitation.;