DARSHAN KUMAR Vs. MANJIT KAUR

JUDGEMENT

(1.) DARSHAN Kumar-tenant has filed the present revision petition against the order passed by the Rent Controller as well as the Appellate Authority vide which he has been ordered to be ejected from the premises in question on the ground that the demised premises are in dilapidated condition and the same have become unfit and unsafe for human habitation.

(2.) THE brief facts of the case are that petitioner was inducted as a tenant in the shop in question vide Rent Note dated 13.10.1969 by one Shri Daulat Ram. On 15.3.1980, the said Daulat Ram sold the shop in question to the respondents-landlords, namely, Satnam Singh, Tarlochan Singh and Manjit Kaur. These landlords filed the present ejectment application against the petitioner on 9.6.1982 on the grounds of non-payment of rent, change of user and unfit and unsafe for human habitation. The learned Rent Controller vide its order dated 30.11.1984 passed the order of ejectment against the petitioner only on the ground that the demised premises have become unfit and unsafe for human habitation. The appeal filed by the petitioner against the said order was dismissed by the Appellate Authority on 13.2.1986, whereby the order of the learned Rent Controller was affirmed.

(3.) I have heard the learned counsel for the parties and perused the record.