SHADI RAM PASSI Vs. KHARAITI LAL

JUDGEMENT

(1.) THIS civil revision is directed against the order of the Appellate Court reversing the order of the Rent Controller vide which the tenant was ordered to be ejected.

(2.) LANDLORD (petitioner herein) sought ejectment of his tenant (respondent herein) on the following grounds :~

(3.) PETITION was contested by the respondent, who in his written statement, denied the grounds on which ejectment was sought. He, in fact, set up a plea that the house in dispute was never used for the purpose of residence.