RAGHUNATH PRASAD Vs. KESARI DEVI

JUDGEMENT

(1.) This is a Defendant's revision arising out of a Wit for ejectment and recovery of. arrears of rent.

(2.) The suit was based on the allegation that tfaie Defendant-tenant lad made material alterations in the accommodation in contravention of clauses (b) and (c) of Section 20 of the Rent Control Act No. XIII of 1972. He was hence liable to eisetment. This case -was upheld by the trial court which decreed the suit,, The tenant WfAtttDin jevWon, The learned District Judge substantially upheld the findings and, dismissed the revision, Agfrjeyed, the tenant has come to this Court in revision.

(3.) Thd appHoturwaf the tenant of two fcothris and a verandah (dalan) in front of them. This aceonrmodation had tiled roofs which rested on kucbha mud walls. It was used as a shop.