RAUNKI RAM Vs. SHAM LAL JAIN

JUDGEMENT

(1.) This is tenant's revision petition challenging the impugned judgment dated 4.12.2012 of the Appellate Authority dismissing the appeal of the petitioner whereby the order dated 13.12.2011 of the Rent Controller has been affirmed.

(2.) The respondent-landlord filed an eviction petition against the tenant on two grounds i.e non payment of rent w.e.f. 1.1.2001 @ Rs.800/- per month and that the petitioner has made material alterations which have resulted into diminishing the value and utility of the demised premises in question.

(3.) Upon notice, the petitioner-tenant appeared and filed written statement raising various preliminary objections admitting that he was inducted as a tenant by the co-owners with the consent of each other. It was specifically stated by the petitioner that he had paid the rent till date. However, the respondent was not issuing the receipts. The petitioner further denied that any structural changes in the premises in dispute weremade by him. All other material averments were denied and dismissal of the petition was sought.