JAGGI RAM Vs. BHOPINDER KUMAR

JUDGEMENT

(1.) The tenant-petitioner has filed this revision n against the order of the Appellate Authority, Jullundur, dated September, 1976, whereby the order of the Rent Controller, directing ejectment. maintained.

(2.) The landlord-respondent sought the ejectment of his tenant from the premises, in dispute, situate in Industrial Area, Jullundur City, on the grounds, inter alia, that he has made unauthorised and illegal constructions without the permission and consent of the landlord and by doing so, he has materially impaired and diminished the value and utility of the demised premises. In the written statement filed on behalf of the tenant, these allegations were -denied and it was pleaded that no unauthorised constructions have been made nor the value and utility of the demised premises have, in any manner, been impaired and diminished.

(3.) On the pleadings of the parties, the following issues were framed :-