RAM AVTAR Vs. MURARI LAL

JUDGEMENT

(1.) THE present revision petition has been filed by Ram Avtar (hereinafter described as "the petitioner") directed against the judgment of the learned Appellate Authority, Narnaul, dated 21.8.1984, The learned Appellate Authority had set aside the order passed by the learned Rent Controller, Rewari, dated 15.9.1980 and instead had passed an order of eviction against the petitioner.

(2.) THE relevant facts are that the respondents had filed a petition for eviction against the petitioner with respect to the shop in dispute. The ground of eviction pressed in this Court was as to if the suit property has become unfit and unsafe for human habitation. the respondents pleaded that it has become unfit and unsafe for human habitation and is more than 100 years old. It has outlived its life. Foundations have lost their strength. There are cracks in the wall. The other grounds of eviction though taken do not survive nor were pressed.

(3.) THE learned Rent Controller had framed the issues and recorded the evidence. The learned Rent Controller acted on the local inspection as well as the report of the Local Commissioner. In addition to that, evidence was perused and it was held that the suit property was unfit and unsafe for human habitation. The eviction petition was dismissed.