N K SOOD Vs. TARA WATI

JUDGEMENT

(1.) THIS revision petition has arisen from the order of ejectment by the Rent Controller, Chandigarh, dated 23-11-1984 and affirmed by the Appellate Authority.

(2.) THE ejectment was sought on the ground of non-payment of rent since 1-1-1983 at the rate of Rs. 1,000/- per month.

(3.) THE tenant refuted the grounds of ejectment. It was averred that the rent has been tendered as claimed in the petition along with interest and costs.