MEHAR SINGH Vs. VINOD PARSHAD

JUDGEMENT

(1.) THIS is a tenant's revision petition against the decision of the Appellate Authority affirming on appeal the order of the Rent Controller evicting him from the premises in dispute.

(2.) ON 27th October, 1958, a shop, situate in Patiala, was rented out by Vinod Parshad to Mehar Singh for 11 months at a monthly rent of Rs. 17/ -, The tenant was quite regular In the payment of the rent. On 18th January, 1969, a notice under section 114 of the Punjab Municipal Act, 1911, was given to the landlord by the Committee for demolishing this shop within seven days as it was in a very bad condition. On 31st January, 1969, the landlord filed an application for the ejectment of the tenant on the ground that the shop had become unsafe and unfit for human habitation, bat after producing his evidence, got the same dismissed as withdrawn on 6th August 1970. Then the present application was filed on 29th August 1970 on two grounds (i) nonpayment of rent, and (ii) that the shop bad become unsafe and unfit for human habitation and the landlord wanted to reconstruct it.

(3.) BOTH the Rent Controller and the Appellate Authority have come to the conclusion that the second ground for ejectment relied upon by the landlord bad been fully established. The tenant was, consequently, ordered to vacate these premises. He has come here to challenge that order.