ASHARFI DEVI Vs. SHANKAR

JUDGEMENT

(1.) The petitioner had filed a petition against Shanker son of Malka Ram Saini (having expired and represented by the present respondents) for eviction from the rented premises on the following grounds :

(2.) The eviction petition was allowed. However, the Appellate Authority allowed the appeal and dismissed the petition and hence this revision petition. Among the points raised before the Courts below, the following points were also considered.

(3.) Both these points along with the other grounds for eviction were decided in favour of the respondent by the Rent Controller. However, the Appellate Authority reversed the judgment of the Rent Controller on the following grounds:-