JIWANA MAL Vs. KHUSHI RAM

JUDGEMENT

(1.) JIWANA Mal tenant applies under Article 227, Constitution of India that the orders passed by the District Judge, Ferozepur, in Miscellaneous Civil Appeal No. 186 of 1950 may be set aside. By that order the District Judge has directed the eviction of Jiwana Mal tenant from the shop let to him by Khushi Ram landlord.

(2.) BRIEFLY summarized the facts of the case are these. On 11th August 1949, Khushi Ram landlord applied under Section 13, Punjab Urban Rent Restriction Act, 1949, hereinafter referred to as the Act, for the eviction of Jiwana Mal tenant on the ground of non-payment of rent. That application was rejected by the Rent Controller on 19th November, 1949.

(3.) FROM the order passed by the Rent Controller on 19th November 1949, the landlord appealed under Section 15 of the Act.