ILAM CHAND Vs. SUMER SINGH

JUDGEMENT

(1.) TENANT -petitioner (hereinafter referred to as the petitioner) has filed the present revision petition. The facts giving rise to the revision petition are as under :-

(2.) LANDLORD -respondent (hereinafter referred to as the landlord) filed an ejectment petition on 7.10.1985 claiming arrears of rent at the rate of Rs. 800/- per month with effect from 29.7.1985, and on the ground of personal necessity. Admittedly rent prior to 29.7.1985 was Rs. 215/- per month. With effect from 29.7.1985, the rent was raised to Rs. 800/- per month vide rent note Ex. P/1.

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