BACHNA RAM Vs. NAR SINGH DASS

JUDGEMENT

(1.) The sole point which arises for consideration in this case is whether the successor-in-interest of the landlord can be allowed to continue ejectment application when the following four grounds were pleaded for ejectment of the tenant : 1. Non-payment of rent on the first date of hearing.

(2.) Building being unsafe and unfit for human habitation.

(3.) Change of user; and