LACHHMAN DASS Vs. HARBHAJAN SINGH

JUDGEMENT

(1.) THE petitioner has filed an application for ejectment of the respondent from the demised premises on a number of grounds, which were as follows :-

(2.) THE respondent took a number of preliminary objections. On the merits of the case put forwards by the petitioner, it was denied that he is in arrears of rent. The learned Rent Controller, on the pleadings of the parties, framed the following issues :-

(3.) THE appellate authority has affirmed the finding of fact recorded by the learned Rent Controller. Hence, the present revision petition.