MOTI RAM MITTAL Vs. HARNAM SINGH BALI

JUDGEMENT

(1.) THIS case has been called out three times since morning. Nobody appears on behalf of the petitioner. The Court is left with no option, but to proceed with the matter and decide the same on merits.

(2.) MOTI Ram landlord had filed a petition for eviction against Shri Harnam Singh Bali, the tenant in House No. 96, located in Sector 20-A, Chandigarh. The ground of eviction was that he was in arrears of rent with effect from 1.4.1980 to 31.5.1981. The agreed rate of rent between the parties was Rs. 135/- per month. The learned Rent Controller framed the following issues on the basis of the pleadings of the parties :-

(3.) HOWEVER , the judgment of the learned Rent Controller dated 3.11.1982 was appealed by the tenant, which was accepted by the Appellate Authority vide its order dated 8.4.1983. The eviction petition was dismissed. Aggrieved therefrom, the landlord has filed the present revision petition.