PURAN SINGH TAILOR MASTER Vs. RAM MURTI

JUDGEMENT

(1.) The tenant-petitioner has filed this Revision petition against the order of the Appellate Authority, Ferozepore dated May 5, 1980 where by the order of the Rent Controller directing his ejectment was maintained.

(2.) The premises in dispute consists of two rooms, bath, store, courtyard and verandah on the ground floor of House No. 151-152, Bazar No. VI, Ferozepore Cant. The premises were let out at the monthly rent of Rs. 20/- as far back as in the year 1962. The ejectment of the tenant was sought on the grounds of non-payment of the rent as well as on the ground that the tenant had ceased to occupy the building for a continuous period of four months without reasonable cause. The ground of non-payment of rent did not exist as the arrears were tendered on the first date of hearing. The other ground was contested by the tenant.

(3.) On the pleadings of the parties, the Rent Controller framed the following issues.