NOBAT RAM Vs. MANGAL SINGH

JUDGEMENT

(1.) THE facts of this revision petition are not in dispute. Mangal Singh had made an application under section 13 of the East Punjab Urban Rent Restriction Act, 1949, hereinafter called the Act, against Naubat Ram, a vegetable seller, for his eviction from the shop in dispute, which is situate in Bassi, District Patiaia A number of grounds had been taken for ejectment, but in the present petition, we are only concerned with one of them, namely, that the tenant was in arrears of rent.

(2.) ON the first date of hearing, the order passed by the Rent Controller was in these terms:

(3.) THE only point that has been argued before me is whether the tenant in the instant case, had complied with the proviso to Section 13 (2)(i) of the Act and made a valid tender of the arrears of rent on the first date of hearing.