SUBE SINGH Vs. RAM LAL

JUDGEMENT

(1.) This petition for revision is directed against the decision of the Appellate Authority affirming on appeal the decision of the Rent Controller, ordering eviction of the tenant.

(2.) The premises in dispute were taken on rent for the purpose of carrying on the business of hand-pumps. According to the tenant, he later on started the smithy work in the premises. The application for eviction of the tenant was lodged on two grounds, namely, that the tenant was in arrears of rent and that he had committed acts which had materially impaired the value and utility of the building. The tenant appeared on the 28th of April, 1970, and the Court recorded the following note:

(3.) Mr. L. M. Suri, learned counsel for the tenant, contends that in the circumstances of the case, the first hearing should be taken to be 30th of April, 1970, and not 28th April, 1970. His contention is that he offered the amount before the Rent Controller and the Rent Controller adjourned the hearing for proper calculations. However, the Rent Controller has observed as follows :