NARINDER NATH Vs. AMARAJ SINGH

JUDGEMENT

(1.) This is a revision petition filed by Narinder Nath, hereinafter described as "the petitioners", directed against the order passed by the learned Rent Controller, Amritsar, dated 16.3.1992 and of the learned Appellate Authority, Amritsar, dated 13.1.1993. An order of eviction was passed against the petitioners which was upheld by the learned Appellate Authority.

(2.) The relevant facts are that a petition for eviction had been filed by the respondents against the petitioners with respect to the demised premises. It has been alleged that the demised property forms part of a integral larger residential building bearing No. 92. It is joint Hindu Family property. Certain other grounds of eviction had been taken which do not survive for consideration in the present revision petition. Therefore, they are not being mentioned. It was pointed out that the property in question has become unfit and unsafe for human habitation. The building is more than 60 years old. The respondents want to reconstruct the same after demolishing the said building. The petitioners have failed to vacate the property despite many requests.

(3.) The petitioners contested the claim of the respondents. Certain other defences had been offered which are not being pressed or relevant. It was, however, denied that the suit property forms part of the integrated larger building bearing No. 92. It was stated that the building was constructed only 30-35 year ago. It was even denied that the said property has become unsafe and unfit for human habitation or that it requires reconstruction after demolition.