SHILA DEVI Vs. RAM NIWAS

JUDGEMENT

(1.) THE present revision petition has been filed by Smt. Shila Devi (hereinafter described as "the Petitioner") directed against the judgment of the learned Appellate Authority, Bhiwani, dated 17.4.1995. By virtue of the impugned judgment, the learned Appellate Authority set aside the order passed by the learned Rent Controller and instead dismissed the petition for eviction filed by the petitioner.

(2.) THE relevant facts are that the petitioner is the landlady of the suit premises. The respondent is a tenant at a monthly rent of Rs. 600/-. The petitioner filed eviction application against the respondent on the ground of non-payment of rent. It had been asserted that the respondent has not paid the arrears of rent from 1.6.1988 to 31.1.1989 despite several demands and requests.

(3.) THE learned Rent Controller framed the issues and held that the rent deposited was not a valid tender and accordingly on the first date of hearing or within the stipulated period the rent had not been tendered. An order of eviction was passed.