INDER MOHAN SINGH Vs. SURJIT SINGH

JUDGEMENT

(1.) The respondent-landlord filed a petition to obtain eviction of the petitioner-tenant from the tenanted premises on an averment that the latter had not paid the agreed rent with effect from 1.1.2001 and that he has ceased to occupy the premises with effect from January, 2001.

(2.) The petitioner-tenant denied the very existence of relationship of the landlord-tenant between him and the respondentlandlord and pleaded that he was in possession of the tenanted premises only as a licencee on account of his close relationship with the latter. In support of that averment, it was pleaded that the respondent-landlord had given an affidavit before the concerned authorities to the effect that no rent was payable by the petitioner-tenant.

(3.) The learned Rent Controller negatived the ejectment plea by holding that the relationship of landlord-tenant between the parties was not proved. with the non establishment of relationship of landlord-tenant between the parties, those issues were decided against the respondent-landlord.