SANTOSH KUMAR Vs. PAWAN KUMAR

JUDGEMENT

(1.) The tenant-petitioner has filed this revision petition against the order of the Appellate Authority whereby the order of the Rent Controller, dismissing the ejectment application was set aside and the order of eviction was passed against him.

(2.) The premises, in dispute, are a shop bearing No. C-675, situated at the G. T. Road, Karnal. Prior to the partition of the country, the father of tenant, Banarsi Dass, was occupying the premises, in question, as a tenant under the original owner who was an evacuee. Later on, these were allotted to one Dalip Singh son of Anar Singh, who subsequently sold the same vide sale deed dated April 28, 1972, in favour of the landlords-respondents. The ejectment of the tenant was sought from the demised premises on the following grounds : 1. that the tenant had made material alterations in the premises without their consent ; 2. that the tenant did not pay or tender the arrears of rent due from him since April 1, 1972;

(3.) that there were cracks in the walls and the building was beyond repairs and was in a condition that it endangered human life and property;