R.N. Mittal, J. - (1.) This revision petition has been filed by Chatru tenant against the order of the Appellate Authority, Hissar, dated May 22, 1974.
(2.) Briefly, the facts are that the property in dispute was purchased by Siri Chand from the Custodian in an auction. Chitra was a tenant in the said property. The landlord filed an application for ejectment of the tenant under Sec. 13 of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred as to the Act) inter olio on the ground that he required the property bona fide for his own use and occupation. The application was contested by the tenant who controverted the allegations of the petitioner.
(3.) It may be mentioned that there were various other grounds taken by the landlord but they are not relevant for decision of the revision petition. The learned Rent Controller held that the landlord required the premises for his use and occupation. Consequently, be ordered ejectment of the tenant. An appeal was filed by the tenant before the Appellate Authority who affirmed the order of the trial Court and dismissed the same. He has come up in revision to this Court.;