GURANDAWAYS Vs. YASHPAL

JUDGEMENT

(1.) THIS order of mine will dispose of Civil Revision No. 169 and 516 of 1987. Civil Revision No. 169 of 1987 has been filed by the tenant challenging the order of the authorities below whereby the was ordered to be ejected on the ground of non-payment of rent.

(2.) CIVIL Revision No. 516 of 1987 has been preferred by the landlord challenging the finding of the authorities below with respect to rate of rent.

(3.) THE tenant contested the ejectment petition inter alia pleading that the shop in dispute was let out to him at monthly rent of Rs. 65/- and that he had already paid rent upto February, 1983.