WALAITI RAM Vs. HARBANS LAL

JUDGEMENT

(1.) This revision petition has been filed by Walaiti Ram and Madan Lal landlords, against the order of the Appellate Authority, Ludhiana, dated 22nd May, 1980 allowing the respondent-tenant to file a complaint under S. 19(1) of the East Punjab Urban Rent Restriction Act. 1949 (hereinafter referred to as 'the Act').

(2.) Briefly the facts are that the tenant moved an application before the Rent Controller under S. 10 of the Act for restoration of the amenities of latrine and hand-pump, allegedly removed by the landlords from the premises under his tenancy. It was accepted by the Rent Controller and the landlords were directed to reconstruct the latrine and instal the hand-pump. On appeal the order of the Rent Controller was affirmed.

(3.) The tenant then filed an application under S. 19(3) that he may be allowed to file the complaint under S. 19(1) against the landlords for contravening the provisions of S. 10(1) of the Act. The application was contested by the landlords. The Rent Controller after recording the evidence dismissed it. The tenant went up in appeal before the Appellate Authority, who reversed the order of the Rent Controller and allowed the application. The landlords have come up in revision against the order of the Appellate Authority to this Court.