KARAM SINGH Vs. SAMPURAN SINGH

JUDGEMENT

(1.) This is a revision petition filed by Karam Singh, hereinafter described as "the petitioner" directed against the judgment of the Appellate Authority, Ambala, dated 13.6.1996. By virtue of the impugned judgment, the order of the learned Rent Controller, Ambala, was set aside and instead the petition for eviction was dismissed.

(2.) Notice of the revision petition had been issued to the respondent but none appeared on his behalf. I

(3.) The relevant facts are that the petitioner had filed an eviction application against the respondent under section 13 of the Haryana Urban (Control of Rent & Eviction) Act, 1973 (for short "the Act"). It was asserted that the respondent has not paid the arrears of rent from 1.3.1989 to 31.7.1990 amounting to Rs. 3,400/- and that the petitioner bona fide requires the property for himself and members of his family. He was presently residing with his parents at House No. 167, Model Town, Ambala City and he has no sufficient accommodation for him.