RANJIT KUMAR Vs. BRIJ BHUSHAN

JUDGEMENT

(1.) This is a tenant's petition. It arises out of the following facts:

(2.) Brij Bhushan claiming himself to be the landlord of House No. 701, Main Bazar, Naraingarh, filed an application against Bishna Ram (since deceased) now represented by his legal heirs, seeking their ejectment on the ground that the rent of the demised premises from 1.8.1982 to 30.9.1988 had not been paid to him, that material additions/alterations had been made thereto and that the premises had also become unfit and unsafe for human habitation.

(3.) In the written statement filed by the tenants, the relationship of landlord and tenant was denied and it was pleaded that the premises had never been taken on rent. Several other pleas were also taken.