TILAK RAM Vs. NAIM CHAND CHAMAN LAL

JUDGEMENT

(1.) THIS is landlord's revision petition under Section 15(5) of the East Punjab Rent Restriction Act, 1949 (for short 'the Act') against the orders of Courts below vide which his application under Section 13 of the Act has been dismissed.

(2.) THE landlord filed eviction application on the grounds :

(3.) THE Rent Controller on the basis of evidence adduced, held that relationship of landlord and tenant in respect of the disputed premises did not exist between the petitioner and respondent No. 1 and, thus, in view of his findings on issue No. 1 found no ground to order eviction of the respondents. On merits also, the Rent Controller dealt in detail in respect of the pleas of sub-tenancy and impairing the value and utility of the premises and finally came to the conclusion that there was no substance in the same.