GIAN CHAND Vs. GANESHI LAL

JUDGEMENT

(1.) THIS landlord's revision seeks to challenge the orders dated 24th of November, 1984 passed by the Rent Controller, Malerkotla, dismissing his ejectment application under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 and that of the Appellate Authority, Sangrur dated 21.5.1987 rejecting the appeal filed by him to challenge the aforesaid order.

(2.) GIAN Chand petitioner had sought the ejectment of the respondent, who was occupying the demised premises as a tenant on a monthly rent of Rs. 60/-, as indicated in the rent note dated 5.9.1969, on the ground of non-payment of rent with effect from 1.9.1975 and house tax from 1.12.1969. It was also asserted that the demised premises had been let out for residential purposes, but its ground floor had been converted into a godown and sublet to various persons and on the first floor of the building the respondent had started refining the gold and silver, which conversion had diminished the value and utility of the premises in dispute.

(3.) FROM the pleadings of the parties, the following issues were framed :