Rajendra Nath Mittal, J. - (1.) This revision petition has been filed against the judgment of the Appellate Authority dated Aug. 26, 1975.
(2.) Briefly, the facts are that Kirpal Singh is the owner of the house in dispute and he leased it out to Pritam Singh on a monthly rent of Rs. 20. The landlord filed an application under section 13 of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as the Act) for ejectment against the tenant inter alia on the ground that he required the premises for his own use and occupation.
(3.) The Rent Controller held that the landlord required the premises bona fide for his use and occupation. The tenant went up in appeal before the Appellate Authority which affirmed his judgment and dismissed the appeal. He has come up in revision against that judgment to this Court.;