JITENDAR SINGH VERMA Vs. MANMOHANLAL

JUDGEMENT

(1.) After hearing the counsel the revision petition is admitted to hearing.

(2.) This revision petition by the tenant has been filed against the order of the trial court refusing him leave to contest the application filed by respondent-landlord.

(3.) The eviction was filed by the respondent-landlord. The landlord is an old man of 74 years. His case in the eviction application is that he had been living with his son at Hardwar for the last number of years. But that be cause of the heart trouble he is required to shift for medical attention and treatment at Delhi. His case further is that he requires the ground floor premises in suit for his personal need, because he is advised not to climb the stair case. It appears that on the first floor of the said property landlord's daughter who is alleged to be his tenant is living.