RAJ KUMAR BATRA Vs. PREM LATA ARORA

JUDGEMENT

(1.) PETITIONER (tenant) is in revision against the concurrent findings returned by both the courts below, whereby the eviction petition filed by landlord -Tara Chand (since deceased) and being represented by Prem Lata Arora (respondent herein) has been allowed on the ground of non payment of rent by the learned Rent Controller, Amritsar vide its order dated 14.03.2009 and the findings thereof have been affirmed by the learned Appellate Authority, Amritsar vide its judgment dated 17.01.2013. In brief, facts of the case are that predecessor in interest of respondent (landlady) had sought eviction of the present petition on the ground of non payment of arrears of rent at the rate of Rs. 1000/ - per month w.e.f. 1.4.1999.

(2.) UPON notice, petitioner (tenant) denied the relationship of landlord and tenant and stated that he was inducted as tenant by Krishnawati on the ground floor but no rent was ever paid to her ever. It was stated that he was never inducted as a tenant in the property because he is a son and therefore, in possession of the property in such capacity.

(3.) FROM the pleadings of the parties issues were framed. Both sides led evidence and after appreciating their evidence, learned Rent Controller allowed the eviction petition and findings thereof were affirmed by the learned Appellate Authority, Amritsar. Hence the present revision.