ANANT RAM Vs. RAGHUBAR DAYAL BHARGAVA

JUDGEMENT

(1.) A tenant, whose petition for restoration of an amenity by the replacement of the roof of the shop demised has been dismissed by the appellate authority at Gurgaon, has come up to this Court in revision under section 15(5) of the East Punjab Rent Restrictions Act, 1949 (Hereinafter briefly referred to as 'the Act').

(2.) The Rent Controller and the appellate authority had come to the concurrent findings that the relationship of landlord and tenant existed between the parties and that the respondent-landlord had without any justification demolished the roof of the shop a few days before the petitioner had filed his application. The petitioner has cited section 10 of the Act in the heading of his petition.

(3.) Having come to the above mentioned findings of fact, the appellate authority accepted the landlord's appeal to dismiss the tenant's application with the following observations :-