RAM SARUP Vs. PIARE LAL

JUDGEMENT

(1.) THE present revision petition has been filed by Ram Sarup (hereinafter described as "the petitioner") directed against the order passed by the learned Rent Controller, Ferozepur dated 13.10.1980 and of the Appellate Authority, Ferozepur dated 24.3.1982. The learned Rent Controller had passed an order of eviction which was upheld by the Appellate Authority.

(2.) THE respondent filed a petition for eviction against the petitioner with respect to the property in dispute. It was claimed that he purchased the house from Chander Mohan Harish Chander through its Karta Chander Mohan vide registered sale deed dated 22.3.1978. The petitioner was stated to be a tenant in the suit premises at a monthly rent of Rs. 12.50. After purchase of the house, the respondent became the landlord of Ram Sarup. The petitioner is stated to have not paid the arrears of rent from 10.3.1978 to 31.3.1979 amounting to Rs. 153.12. The eviction was further claimed that respondent- landlord bonafide required the property for his own use and occupation.

(3.) THE learned Rent Controller framed the issues and after recording the evidence concluded that there is a relationship of landlord and tenant between the parties. It was further held that petitioner was liable to be evicted from the premises in question. Since the rent had not been tendered on the first date of hearing, an order of eviction was passed. The petitioner preferred an appeal. The findings of the learned Rent Controller were approved.