GIAN CHAND Vs. PYARE LAL

JUDGEMENT

(1.) THE present petition has been filed by the tenants, whose ejectment has been ordered by the Rent Controller, Jalandhar vide his order 26.4.1983 and the appeal too has been dismissed vide order dated 3.12.1985.

(2.) THE facts of the case are as under :-

(3.) ON the pleadings of the parties, the following issues were framed :-