BHAGAT RAM SULEHRIA Vs. CHATTAR SINGH

JUDGEMENT

(1.) THIS civil revision has been preferred by the landlord against the order of the Appellate Authority allowing the appeal of the tenant and thereby dismissing his ejectment petition.

(2.) THE ejectment of the respondent tenant was sought from room Nos. 4 and 5 shown in the plan attached to the plaint on the second floor of House No. 98, Sector 18-A, Chandigarh, on the ground that he is in arrears of rent with effect from 1.10.1981; has been guilty of such acts and conduct as are nuisance to other tenants, neighbours and occupiers of the building in question.

(3.) THE learned Rent Controller, after appreciating the entire evidence on the record found that the tenanted premises compromise of room Nos. 4, 5 and 6. The ground of tenant being guilty of such acts and conduct as are nuisance to other tenants was found against the tenant and, therefore, an order of ejectment was passed against him.