HANS RAJ Vs. AVTAR SINGH

JUDGEMENT

(1.) THIS is landlord's revision petition. Petitioner (hereinafter referred to as ('the landlord') filed an ejectment petition against Kapur Singh (since deceased, and now represented by his legal heirs) for his ejectment from the demised premises on the grounds of non-payment of rent; impairing the value and utility of the premises; premises having become unfit and unsafe for human habitation; change of user, and also on the ground of subletting of the premises to Avtar Singh, his son

(2.) DURING the pendency of ejectment petition and before filling of the written statement, Kapur Singh died and his legal representatives were brought on record. She ejectment petition was contested only by his son, Avtar Singh, who filed written statement and denied the allegations made in the ejectment petition.

(3.) THE Rent Controller allowed the ejectment petition and passed an order of ejectment against the respondent. On appeal filed by the respondent, the appellate Authority set aside the findings of the Rent Controller and in consequence thereof, dismissed the ejectment petition. The revision petition has now been preferred by the landlord challenging the order of the appellate Authority.