INDER DUTT VIJ Vs. PARAMJIT SINGH

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioner-tenant against the orders passed by the Courts below, whereby the Rent Controller had ordered the ejectment of the petitioner tenant from the house in question and the appeal filed by the tenant was dismissed by the Appellate Authority.

(2.) THE facts in brief are that Paramjit Singh-landlord filed a petition under Section 13 of the East Punjab Urban Rent Restriction Act, 1949, against Inder Dutt Vij-tenant, seeking his ejectment from the demised premises on the ground of non-payment of rent. It was alleged that Inder Dutt Vij was a tenant under Smt. Gomti at the rate of Rs. 40/- p.m. and that Smt. Gomti died in December, 1970 and Paramjit Singh was held as owner of the house in dispute after her death, vide judgment dated 30.11.1978. It was alleged that in the said case, Inder Dutt Vij (tenant) was also a party and that Paramjit Singh was entitled to seek eviction of the tenant from the property in dispute, on the ground of non-payment of rent since December, 1970.

(3.) AFTER hearing both sides, the learned Rent Controller found that the tenant was liable to be ejected from the demised premises, on the ground of non-payment of rent. Resultantly, the ejectment order was passed against the tenant. The appeal filed by the tenant was dismissed by the learned Appellate Authority, upholding the findings of the learned Rent Controller. Aggrieved against the same, the tenant filed the present revision petition in this Court.