SAT PAL Vs. RAJINDER KUMAR

JUDGEMENT

(1.) Both the Courts below have given concurrent findings that the petitioner has ceased to occupy the premises rented out to him. In his report dated 30.6.2006 Ex.A1, the Local Commissioner has specifically stated that there was no bulb, tube, fan, wooden fitting and electric fitting in the shop but there was an electric meter, which was numbered as KC-13-3790. AW.3 Naresh Kumar, Lower division Clerk from the office of the Uttar Haryana Bijli Vitran Nigam Limited (hereinafter referred to as "the Board"), stated that as per the record, the demised premises was lying closed since August 2005.

(2.) Learned Counsel for the petitioner submits that there was non appreciation of evidence on the part of both the Courts below as the electric connection pertained to Shop No. 431/1 and not to Shop No.

(3.) The entire thrust of arguments of learned Counsel for the petitioner revolved around above submission, therefore, it will be necessary to recapitulate brief facts of the case.