RAMESH CHAND Vs. JAGDISH

JUDGEMENT

(1.) THIS civil revision is directed by the landlord against the order dated 6.1.1986 passed by the Appellate Authority, Faridabad, whereby he accepted the appeal and set aside the order of the Rent Controller dated 15.5.1985 vide which his petition for ejectment of the respondent from the demised premises was accepted and the respondent was directed to vacate it within a period of 60 days.

(2.) BRIEFLY stated, the facts are that the respondent was a tenant under the petitioner at a monthly rent of Rs. 22/- plus house tax etc. in the shop consisting of two Khans and Chappar on the ground floor and having a Chaubara on the first floor on the G.T. road Hodal.

(3.) THE respondent contested the petition. He, however, admitted that there was relationship of landlord and tenant between them but denied the other allegations and stated that he had neither started tethering his buffalo inside the shop nor he had constructed any manger inside the shop under the Chappar. On the other hand, he had been running a tea stall in the shop in question.