NAND LAL Vs. AMAR NATH JAIN

JUDGEMENT

(1.) THIS is tenant's revision-petition against the order of the appellate Authority, Sangrur, whereby order of eviction has been passed.

(2.) AMAR Nath landlord filed an application under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 (for short 'the Act') against Nand Lal now petitioner for his eviction from the shop on the ground of non-payment of rent with effect from 1.7.1978 at the rate of Rs. 100/- per month.

(3.) ADMITTEDLY in the present case, copy of the ejectment application had not been served upon the tenant who obviously could not know the grounds on which the eviction was being sought. The Court also did not apply its mind to the facts of the case on 14.4.1980, else the Court would have assessed the costs in terms of the provisions of Section 13 of the Act and directed the tenant to pay the arrears of rent and interest at the statutory rate. Court was thus seized of the matter only on 16.4.1980 when costs were assessed and the amount of arrears of rent and interest tendered.