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 has been asserted that the rent is Rs. 150/ - per month. The petitioner is running a shop of cycle repair. It is lying 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 petition for eviction was contested. It was denied that the disputed property was lying locked and that the petitioner had stopped the work of cycle repair. Plea was raised that the arrears of rent had been tendered.