TITU PETER Vs. MOHINDER PAL SINGH

JUDGEMENT

(1.) The eviction of the petitioner-tenant from the tenanted premises was ordered by the learned Rent Controller on account of non-compliance with the order on point of provisionally assessed rent. The provisionally assessed rent was required to be tendered on the next date of hearing. The order was not complied with and eviction order followed.

(2.) In appeal, the learned Appellate Authority affirmed the finding.

(3.) The petitioner-tenant is in revision.