- (1.) Parkash Chand, landlord filed a petition under Section 13 of the East Punjab Urban Rent Restriction Act, 1949. On the pleadings of the parties, following issues were framed :- (1) Whether the respondents are liable to ejectment on the ground mentioned in para No. 4 of the application OPA. (2) Whether a valied notice has been served upon the respondents OPA. (3) Whether the petition is bad for mis-joinder of parties OPR. (4) Whether there is relationship of landlord and tenant between the application No. 2 and respondent No. 1 OPA, (5) Relief.
(2.) The learned Rent Controller decided issue No. 1 in favour of the tenant and consequently dismissed the ejectment application. Learned Appellate Authority reversed the finding of the learned Rent Controller on issue No. 1 and thus allowed ejectment petition.
(3.) Dispute between the parties centers round issue No. 1 only and the findings of the Authorities below on issues No. 2, 3 and 4 have not been assailed before me and the same are, therefore, hereby affirmed.;