RAM LAL Vs. RAM KUNDI AND DHARAMASTHAN SOCIETY

JUDGEMENT

(1.) THE present revision petition is directed against the order passed by the learned Rent Controller, Kurukshetra, dated 25.11.1981 and of the learned Appellate Authority, Kurukshetra, dated 2.2.1982. The learned Rent Controller had passed an order of eviction against the petitioner and the appeal was dismissed by the learned Appellate Authority.

(2.) THE facts are that the respondents had filed a petition for eviction of the petitioner with respect to the suit premises. It had been asserted that the rent is Rs. 150/- per month. The petitioner is running a shop of cycle repair. It is locked for more than four years before the filing of the petition. It was further alleged that certain arrears of rent were due.

(3.) THE learned Rent Controller had closed the evidence of the petitioner and thereupon proceeded to pass an order of eviction holding that the property in question is lying locked for more than four years before the filing of the petition. It was further held that the property in question has become unfit and unsafe for human habitation. In appeal, the learned Appellate Authority concluded that the evidence of the petitioner was rightly closed.