CHATER BHUJ LEELAWATI TRUST Vs. SHAKUNTLA

JUDGEMENT

(1.) THIS civil revision has been directed against the order of the authorities below dismissing the ejectment application filed by the landlord.

(2.) PETITIONER -landlord is a Trust and Shri Dharma Pal, Clerk of the Trust was authorised to file ejectment application against tenant, namely, Dev Raj from the premises in dispute. The ejectment of the tenant was sought on the ground of non payment of rent, impairment of value and utility of the demised premises, unsafe and unfit condition of the building and for personal requirement of the Trust who is running a hospital in the adjacent building.

(3.) THE application was contested by the respondent who in his written statement stated that the ejectment application has not been filed by duly authorised person. The remaining allegation contained in the ejectment application were also denied.