BISHAN DASS Vs. JAI KISHAN

JUDGEMENT

(1.) This is a tenant's revision petition against the decision of the Appellate Authority confirming on appeal. The order of the Rent Controller ejecting him from the premises in dispute.

(2.) The premises in question is a house, which was an evacuee property, situate in Nakodar, District Jullundur. It was allotted to Bishan Dass alias Bishna by the Rehabilitation Authorities and he was paying 9 annas per month as rent to the Custodian. Subsequently, this property was auctioned by the authorities and Purchased by Jai Kishan for Rs. 2400/- and the sale was confirmed in his name on 17th November, 1965. Thereafter, according to Jai Kishan, Bishan Dass became his tenant by operation of law. In November 1968, Petition dismissed.