PARMESHWARI DEVI WIFE OF DR. KULWANT RAI AHUJA SON OF SHRI CHANAN DASS AHUJA Vs. KRISHAN CHANDER SON OF SHRI FARANGI LAL SON OF SHANKAR DASS

JUDGEMENT

(1.) THE present revision petition by the landlord is directed against the orders passed by the Rent Controller and the Appellant Authority whereby her petition for ejecting the respondent from an area measuring 12' x 9' forming part of House No. 1708 situated in Street No. 12, Abohar was dismissed .

(2.) THE petitioner filed the ejectment petition on the ground that one room has been let out to the respondent at the rate of Rs. 250/ - per month on 24.7.1981. The petitioner sought ejectment on the ground that the respondent is in arrears of rent and he has changed the user of the premises, as it has started the business of ready -made garments although it was given on rent for wool business. The petitioner also sought ejectment on the ground of personal use and occupation alleging therein that the demised premises are a part of residential house and the parties never obtained the consent and permission of the Rent Controller to convert residential into non -residential building.

(3.) I have heard the learned counsel for the parties and with their assistance have gone through the records of the case.